Legal Document View

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
[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2)(h) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(h)the manner in which the area of assessment (including water-rate, if any) of each reconstituted holding and tenancy shall be determined ;