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 1] [Section 5] [Entire Act] State of Punjab - Subsection Section 5(3) in The Punjab Development of Damaged Areas Act, 1951 (3)The State Government shall then notify the Scheme, either in original or as modified by it and the scheme so published shall be deemed to be the sanctioned scheme.
