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 21] [Entire Act] State of Punjab - Subsection Section 21(2) in The Punjab Industrial Housing Act, 1956 (2)If any person refuses or fails to pay the damages within the time specified in the notice, the damages may be recovered as arrears of land revenue.
