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 1] [Entire Act] State of Punjab - Subsection Section 1(3) in The East Punjab Utilization of Lands Act, 1949 (3)[] [Sub-Section (3) which reads as follows:- 'It shall remain in force for two years from the date of its commencement' was omitted by Punjab Act 11 of 1951, section 2.]
