Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(3)(i) in The Punjab State Tubewell Act, 1954 (i)in sub-clause (1) of clause (a), the words "and with the previous sanction of the State Government" shall be deemed to be omitted.