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 2] [Entire Act] State of Punjab - Subsection Section 2(e) in The Punjab Land Improvement Schemes Act, 1963 (e)"Enquiry Officer" means an officer of the State Government appointed by a District Land Improvement Committee under sub-section (3) of section 7;
