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 24] [Entire Act] State of Punjab - Subsection Section 24(2) in The Punjab Security of Land Tenures Rules, 1956 (2)The Collector to whom the return in Form R or Form S is furnished shall issue a receipt in the Form prescribed in rule 4-A which shall be adopted mutatis mutandis.
