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] [Entire Act]

State of Punjab - Section

Section 31 in The Punjab Bhudan Yagna Act, 1955

31. Procedure.

- The proceedings under this Act shall be deemed for all purposes to be proceedings under the Punjab Land Revenue Act, 1887 [or any other corresponding law for the time being in force] [Inserted by Punjab Bhudan Yagna Board (Reorganisation) Order, 1969, No. S.O. 1303, dated 31st March, 1969.] and the procedure applicable to proceedings under the said Act or corresponding law shall be followed.