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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(1)Subject to the other provisions contained in this Act a tenant shall be entitled to acquire from his land-owner in respect of the land comprising his tenancy the right, title and interest of the landowner of such land (hereinafter referred to as the 'proprietary rights') in the manner and subject to the conditions hereinafter provided.