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 3] [Entire Act] State of Punjab - Subsection Section 3(c) in The Nazool Lands (Transfer) Rules, 1956 (c)Nazool land already under self-cultivation of landless persons, of backward classes may be allotted to them, like members of Scheduled Castes in the manner prescribed at (a) and (b) above.
