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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Haryana - Subsection

Section 30(1) in The Punjab Pre-emption Act, 1913

(1)in the case of a sale of agricultural land or of village immovable property;from the date of the attestation (if any) of the sale by a Revenue Officer having jurisdiction in the register of mutations maintained under the Punjab Land Revenue Act, 1887; orfrom the date of which the vendee takes under the sale physical possession of any part of such land or property;whichever date shall be the earlier;