Section 28(2)(iii) in The Punjab Land Reforms Act, 1972

[Cites 0, Cited by 1] [Section 28(2)] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(2)(iii) in The Punjab Land Reforms Act, 1972

(iii)any right, privilege, obligation or liability acquired, accrued or incurred under the said enactments, in so far as such right, privilege, obligation or liability is not inconsistent with the provisions of this Act and any proceeding or remedy in respect of such right, privilege, obligation or liability may be instituted, continued or enforced as if this Act had not been passed :

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State of Punjab - Subsection

Section 28(2)(iii) in The Punjab Land Reforms Act, 1972