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 8] [Entire Act] State of Punjab - Subsection Section 8(5) in Punjab Urban Estates (Development and Regulation) Act, 1964 (5)Every notification made under sub-section (1) shall be laid before each House of the State Legislature for a period of ten days as soon as possible.
