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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(7) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(7)"land-holder" means any person responsible for the payment of the land revenue, if any, assessed on land, and includes the proprietor of land the land revenue of which has been wholly, or in part, released, compounded for, redeemed or assigned;