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 2] [Entire Act] State of Punjab - Subsection Section 2(2) in The Punjab Village Common Lands (Regulation) Amendment Act, 1976 (2)for clause (e), the following clause shall be substituted, namely :-"(e) "Panchayat" means a Gram Panchayat constituted under the Punjab Gram Panchayat Act, 1952;"
