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 3(2)] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(2)(e) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (e)any transfer of land made by the landowner after the commencement of the President's Act shall be disregarded;