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 14] [Entire Act]

State of Punjab - Section

Section 3 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

3. Determination of notified area.

- The [State] [Adaptation of Laws Order, 1950.] Government may, after such inquiry as it deems fit, specify any estate or sub-division of any estate as a notified area for the purposes of this Chapter of this Act.