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 57] [Entire Act] State of Punjab - Subsection Section 57(3) in The Punjab Minor Canals Act, 1905 (3)When the cost of acquiring such land has been paid, such land, if acquired in full proprietary right, shall become the property of the canal- owner.
