Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in The Punjab Land Reforms Rules, 1973

(2)The average yield per hectare of a crop grown on a certain land shall be worked out by taking the arithmetic average of the yield as determined by crop cutting experiments on such class of land during a period of five years immediately preceding the appointed day.