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 20] [Entire Act] State of Punjab - Subsection Section 20(c) in Punjab Colonisation of Government Lands (Punjab) Act, 1912 (c)the unmarried daughters of the tenant until they die or marry, or lose their rights under the provisions of this Act;
