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 4] [Entire Act] State of Punjab - Subsection Section 4(1) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963 (1)The State Government may, by notification, declare its intention of notifying any thur and sem land to be a reclaimable area for the purposes of reclamation.
