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 22] [Entire Act] State of Haryana - Subsection Section 22(d) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963 (d)the construction of an unmetalled road intended to give access to land for agricultural purposes or purposes subservient to agriculture.
