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 2] [Entire Act] State of Punjab - Subsection Section 2(a) in The Punjab Abolition of Ala Malikiyat and Talukdari Rights Act, 1952 (a)"adna malik" means, in the case of land in which the proprietary rights are divided between superior and inferior owners, the inferior owner;
