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 2] [Entire Act] State of Punjab - Subsection Section 2(f) in The East Punjab Displaced Persons Land Re-settlement Act, 1949 (f)"present holder" means a person who is in occupation of the land allotted or leased to an allottee or lessee, as the case may be:
