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 27] [Entire Act] State of Himachal Pradesh - Section Section 31 in The Punjab Land Revenue Rules 31. All demarcated areas of uncultivated and forest land owned by government are declared to be estates within the meaning of the Punjab Land Revenue Act, 1887.
