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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in The Punjab Development of Damaged Areas Act, 1951

(2)All proceedings of the Tribunal shall take place in open court, and all persons entitled to practise as legal practitioners in any Civil Court in the State shall be entitled to appear, plead and act in such proceedings.