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] [Entire Act] State of Punjab - Section Section 10 in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999 10. Fragmentation. - [Sections 43 and 18 of Punjab Act 23 of 1961.] - No fragmentation of any plot or building constructed thereon shall be permitted.
