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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in The Punjab Land Reforms Act, 1972

(3)Where in the surplus area of any person mortgagee rights have vested in the State Government, the amount payable to the mortgagee shall be the mortgage money due to the mortgagee, or the amount payable under this section, whichever is less.