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 7] [Entire Act] State of Punjab - Subsection Section 7(3) in The Punjab Industrial Housing Rules, 1982 (3)An order under sub-section (2) of section 21 of the Act for recovery of the damages, if any, as arrears of land revenue, shall be made in Form 'G'.
