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] [Section 23] [Entire Act] State of Punjab - Subsection Section 23(14) in The Punjab Village Common Lands (Regulation) Rules, 1964 (14)That the lessor shall have a right to get damages from the lessee for any loss which may result from his non-compliance with any of the above conditions.
