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 9] [Entire Act] State of Punjab - Subsection Section 9(2) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967 (2)The notice of demand for cost of reclamation under section 11(4) of the Act shall be in Form 'C' and shall be served under the procedure laid down in rule 5.
