Legal Document View

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
[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(2)(iv) in The Punjab Security of Land Tenures Rules, 1956

(iv)[ "Special Collector" means an officer appointed by the Government by notification to perform the functions assigned to the Special Collector under these rules in respect of such area as may be specified in the notification:] [Punjab Government Notification No. 32231-R-IIL57/1624, dated the 22nd March, 1958.]