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] [Entire Act] State of Punjab - Section Section 25 in The Punjab Betterment Charges and Acreage Rates Rules, 1955 25. Quasi-permanent allotment of evacuee lands. - In case of evacuee lands, demands for betterment charges and acreage rates shall be presented to the Custodian of Evacuee Property.
