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 4] [Entire Act] State of Punjab - Section Section 7 in The Punjab Village Common Lands (Regulation) Act, 1953 7. Bar of compensation. - No person shall be entitled to any compensation for any loss suffered or alleged to have been suffered as a result of the coming into force of this Act.
