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 3] [Entire Act] State of Punjab - Subsection Section 3(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958 (2)Where there are more officers than one In any area, the Collector of the district shall have the power to distribute the work amongst them.]
