Section 4(2)(a) in The Punjab Land Reforms Act, 1972

[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2)(a) in The Punjab Land Reforms Act, 1972

(a)land under assured irrigation and capable of yielding at least two crops in a year (hereinafter in this Act referred to as 'the first quality land)', seven hectares; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 4(2)(a) in The Punjab Land Reforms Act, 1972