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 35] [Entire Act] State of Punjab - Subsection Section 35(f) in Panjab District Boards Act, 1883 (f)all rents and profits accruing from property vested in the district board or managed by the district board or a local board in the district;
