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[Cites 0, Cited by 0] [Section 7A(5)] [Section 7A] [Entire Act]

State of Punjab - Subsection

Section 7A(5)(b) in The Punjab Land Preservation Act, 1900

(b)that some other person, being the owner, occupancy tenant, mortgagee with possession, or lessee, or farm holder, or possessing some other right in or over the land to be benefited, ought to contribute towards the expenses of executing any works or taking any measures required;