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 2] [Entire Act] State of Punjab - Subsection Section 2(iv) in The Punjab Village Common Lands (Regulation) Amendment Act, 1964 (iv)Nalagarh Tehsil and Rupar Block, Naraingarh Block, Manimajra Block, Raipur Rani Block and Chhachrauli Block in Ambala District;"
