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] [Entire Act] State of Punjab - Section Section 34 in The Punjab Bhudan Yagna Act, 1955 34. Powers of Board to allot land for Community purposes. - The Board may allot any land vesting in it for a community purpose or exchange any such land with other land.
