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 6] [Entire Act] State of Punjab - Subsection Section 6(1) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974 (1)no entry shall be made into, or possession taken of, a public premises before sunrise or after sunset;
