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 24 in The Punjab Town Improvement Trust Rules, 1939 24. Temporary rents and other non-recurring demands have already been dealt with in rule 19. Recurring demands will be entered in form No. 8.Schemes completion certificate
