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(ii) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 (ii)a representative each of Harijans and other non-proprietors if not already included in the Panchayat ;
