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] [Entire Act] State of Punjab - Subsection Section 4(6) in The Punjab Land Reforms Act, 1972 (6)For the purpose of valuation of land one and quarter hectares of banjar shall be treated as equivalent in value to one hectare of barani land.
