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 146] [Entire Act] State of Punjab - Subsection Section 146(1) in The Punjab Panchayati Raj Act, 1994 (1)Except as hereinafter provided, all land shall be subject to payment of a rate to be called 'the local rate' at the rate of twenty-five paise per rupee of its annual value.
