Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Punjab Reorganisation Act, 1966

(3)The territories referred to in clauses (c), (d), and (e) of sub-section (1) shall be included in, and form part of, Kangra district, and
(i)the territories referred to in clauses (c) and (d) shall form a separate tahsil known as Una tahsil in that district and in that tahsil the territories referred to in clause (d) shall form a separate kanungo circle known as the Santokhgarh kanungo circle; and
(ii)the territories referred to in clause (e) shall form part of the Hamirpur tahsil in the said district.