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 1(2)] [Section 1] [Entire Act] State of Punjab - Subsection Section 1(2)(d) in Land Revenue Assessment Rules, 1929 (d)the actual share of the gross produce received by landowners in the case of crops, which are divided, and the rent payable on zabti crops.