Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in The Punjab Security of Land Tenures Rules, 1956

(2)The features for which marks are awardable are those given in Schedule A, and marks shall be awarded for each feature, subject to the maximum marks noted against each in this Schedule :Provided that in alloting marks for 'Yields' the [Committee] [Substituted for words 'Board' by G.S.R. 29, dated 13th January, 1964.] shall apply the standard yields given in Schedule B [subject to such suitable adjustments as may be considered necessary on account of natural calamities.] [Added by Punjab Government Notification No. 632-ARI(II)-61/492, dated 13th February, 1962.].