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 96 in The Punjab Town Improvement Trust Rules, 1939 96. The Trust shall consider the estimate so submitted to them and shall sanction the same either unaltered or subject to such alteration as they shall think fit.
