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 4] [Entire Act] State of Punjab - Subsection Section 4(16) in The Punjab Tenancy Act, 1887 (16)"legal practitioner" means any legal practitioner within meanings of the Legal Practitioners Act, 1879 (Act XVII of 1879) except a mukhtar;
