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 21T] [Entire Act] State of Haryana - Subsection Section 21T(4) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961 (4)Every debenture shall be signed by the Chief Administrator and one other member.
