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 1] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(11) in The Punjab Security of Land Tenures Act, 1953 (11)"Displaced person" has the meaning assigned to it in the East Punjab Displaced Persons (Land Settlement) Act, 1949 (Act XXXVI of 1949).
