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 2] [Entire Act] State of Punjab - Subsection Section 2(d) in The East Punjab Utilization of Lands Act, 1949 (d)"Evacuee Land' means land which has vested in the Custodian under the provisions of the Administration of Evacuee Property Ordinance, 1949.
