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 18] [Entire Act] State of Haryana - Subsection Section 18(2) in Punjab Urban Estates (Sale of Sites) Rules, 1965 (2)The memorandum of appeal shall be signed by the appellant or his agent and shall be affixed with a court-fee stamp of five rupees.
