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 3] [Entire Act] State of Punjab - Subsection Section 3(i) in The Punjab Minor Canals Act, 1905 (i)"Record-of-Rights" and "Revenue Officer" have the meaning assigned to them respectively XVII of 1987 in the [Punjab Land Revenue Act, 1887] [See Volume I.];
