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] [Entire Act] State of Punjab - Section Section 30 in The Punjab Betterment Charges and Acreage Rates Rules, 1955 30. Demand for Betterment Charges and acreage rates not to lapse. - The dues on account of betterment charges or acreage rates shall not lapse on account of their not having been demanded within a certain period.
