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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(4) in The Punjab Land Reforms Rules, 1973

(4)In the case of a family, the declaration shall be filed by the husband and where the husband is dead or does not own or hold any land, by the wife, and in any other case by the eldest surviving child, who is a member of the family.