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 24B] [Entire Act] State of Punjab - Subsection Section 24B(3) in The Pepsu Tenancy and Agricultural Lands Rules, 1958 (3)The amount paid in cash under sub-rule (1) shall be deemed to be a part of, and shall be adjusted against the amount of compensation payable to the person concerned.]
