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 6] [Entire Act] State of Punjab - Subsection Section 6(2) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952 (2)Where the adna malik makes a default in the payment of compensation, the amount due may be recovered in the same manner as an arrears of land revenue.
