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] [Entire Act] State of Punjab - Section Section 23 in The Punjab Bhudan Yagna Act, 1955 23. Power of Board to allot land. - Notwithstanding anything provided in any law to the contrary -(i)the Board shall have power to allot the land vesting in it; and(ii)the allottee shall not have and shall not be entitled to claim any rights except as provided for in this Act.
