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 40] [Entire Act] State of Punjab - Subsection Section 40(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995 (2)The memorandum of appeal referred to in sub-rule (1) shall be accompanied by court fee of rupees fifty. (Sections 82(1) and 180(2)(zi).)
