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 8] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(4) in The Punjab Land Reforms Act, 1972 (4)"family" in relation to a person means the person, the wife or husband, as the case may be, of such person and his or her minor children other than a married minor daughter;
