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 60] [Entire Act] State of Punjab - Section Section 6 in The Punjab Land Reforms Act, 1972 6. Collection of information in case declaration is not furnished. - If any person fails to furnish the declaration in accordance with the provisions of section 5, the Collector shall obtain the requisite information in the prescribed manner.
