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] [Entire Act] State of Punjab - Section Section 32 in The Punjab Bhudan Yagna Act, 1955 32. Board's power to act as Tahsil Committee. - If no Tahsil Committee has been formed for any Tahsil the functions of a Tahsil Committee under this Act shall be performed by the Board.
