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 17] [Entire Act] State of Punjab - Section Section 20 in The Punjab Land Reforms Act, 1972 20. Court fees. - Notwithstanding anything contained in the Court-fees Act, 1872 (VII of 1872), every application, appeal or other proceeding under this Act shall bear a court-fee stamp of such value as may be prescribed.
