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] [Entire Act] State of Punjab - Section Section 7 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967 7. Procedure to inform the owner of land (Section 7). - Every owner of the land in the reclaimable area shall be informed about the reclamation scheme in the manner prescribed under rule 5.
