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 31] [Entire Act] State of Punjab - Subsection Section 31(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958 (2)The features and the maximum marks to be awarded for each feature referred to in clauses (a) and (b) of sub-section (4) of section 32-K of the Act shall be given in Schedule B.
