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(d) in Punjab Package Deal Properties (Disposal) Rules, 1976 (d)'head of the family' means a person living separately from his parents, may be in one and the same house and who is paying Chulha Tax, Chowkidara or any other cess ;
