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 2 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967 2. Definitions. - In these rules, unless the context otherwise requires -(a)"the Act" means Punjab Thur and Sem Lands (Reclamation) Act, 1963.
