Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963

(b)"Land Reclamation Officer" means an Officer appointed, by notification, by the State Government to exercise the powers and to perform the functions of a Land Reclamation Officer under this Act in a canal division or a number of canal divisions ;