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 21N] [Entire Act] State of Haryana - Subsection Section 21N(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961 (3)A contract not made or executed as provided in this section and the rules made thereunder shall be void.
