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 5] [Section 18] [Entire Act] State of Punjab - Subsection Section 18(6) in The Punjab Security of Land Tenures Act, 1953 (6)If there is no such charge as aforesaid the Assistant Collector, shall, subject to any directions which he may receive from any Court, pay the purchase money to the landowner.
