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(4) in The Punjab Development of Damaged Areas Act, 1951 (4)The publication under sub-section (3) shall be conclusive evidence that a scheme has been duly framed and sanctioned.
