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 2] [Section 18] [Entire Act] State of Punjab - Subsection Section 18(3) in The Punjab Security of Land Tenures Act, 1953 (3)[ The purchase price shall be three-fourths of the value of land as so determined.
