Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(b) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(b)in the case of Banjar Jadid land, seven-eighth of the value of the relevant class of land as previously entered in the records or in the absence of specified class in the records, or the lowest barani land; and