Legal Document View

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
[Cites 0, Cited by 2] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(i) in The Punjab Security of Land Tenures Act, 1953

(i)who has been in continuous occupation of the land comprised in his tenancy for [a minimum period of six years] [Substituted by Punjab Act 11 of 1955 for the words 'a period of twelve years'.], or