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] [Entire Act] State of Punjab - Subsection Section 3(2) in Panjab District Boards Act, 1883 (2)"Land-revenue" includes trini or grazing-dues levied for grazing on Government lands under section 48 of the Panjab Laws Act, 1872 (IV of 1872).
