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 19] [Entire Act] State of Punjab - Subsection Section 19(b) in The Punjab Betterment Charges and Acreage Rates Rules, 1955 (b)it does not reduce the holding of the assessee to less than thirty standard acres or fifty ordinary acres, whichever is less; and
