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 Thur and Sem Lands (Reclamation) Act, 1963 (a)"Director" means an officer appointed, by notification, by the State government exercise the powers and to perform the functions of the Director under this Act ;
