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 4] [Entire Act] State of Punjab - Subsection Section 4(2) in Punjab State Agricultural Marketing Board (Sale and Transfer of Plots) Rules, 1999 (2)The eligibility of an applicant for the allotment of the plot shall be determined by an allotment committee, constituted by the State Government.
