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 3 in The Punjab Limitation (Custom) Act, 1920 3. Definitions. - In this Act -"Alienation" includes any testamentary disposition of property."Appointment of an heir" includes any adoption made or purporting to be made according to custom.
