LexSection 2 — Definition.
The Punjab Disturbed Areas Act, 1983
In this Act, "disturbed area" means an area which is for the time being declared by notification under section 3 to be a disturbed area.Open in Lexace · Ask the AI about this section
In this Act, "disturbed area" means an area which is for the time being declared by notification under section 3 to be a disturbed area.Open in Lexace · Ask the AI about this section