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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(d) in The Punjab Town Improvement (Utilisation of Land and Allotment of Plots) Rules, 1983

(d)"Local displaced person" means a person who is the owner of any land acquired by the Trust for the execution of any scheme under the Act and who has been such owner for a continuous period of two years immediately before the first publication of such scheme by the Trust under Section 36;