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 25] [Entire Act] State of Punjab - Subsection Section 25(h) in The Punjab New Mandi Townships (Development and Regulation) Act, 1960 (h)the form and manner in which appeals and applications under this Act may be filed and the Court-fees leviable on such appeals and applications;
