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 20C] [Entire Act] State of Punjab - Subsection Section 20C(a) in The Punjab Security of Land Tenures Rules, 1956 (a)shall be the tenant of the landowner in whose name the land in question stands in the revenue records;
