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 4] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(2) in The Punjab Village Common Lands (Regulation) Act, 1961 (2)Any land which is vested in a panchayat under the shamlat law shall be deemed to have been vested in the panchayat under this Act.
