Section 16A(1)(b) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

(b)the right of such owner or tenant to such share has been established by a decree which is still subsisting at the time of preparing the scheme, or

Legal Document View