Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(e) in The Nazool Lands (Transfer) Rules, 1956

(e)"Unit of nazool land" means :-
(i)where land belongs to one kind, three acres of irrigated land or six acres of unirrigated land or nine acres of banjar land;
(ii)where land belongs to more than one kind, the acreage calculated in above proportion.