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 19] [Entire Act] State of Punjab - Subsection Section 19(a) in The Pepsu Townships Development Board Act, 1954 (a)without prejudice to any other remedy provided by law, such loan, instalment or interest may be recovered as arrears of land revenue, or
