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(1)] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(1)(c) in Punjab Panchayat Samitis and Zila Parishads Act, 1961 (c)where no land revenue has been assessed, double the amount which would have been assessed if the average village rate had been applied: