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[Cites 0, Cited by 0] [Section 32DD] [Entire Act]

State of Punjab - Subsection

Section 32DD(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)a tenancy created after the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, in any area of land which could have been declared as the surplus area of such person; and