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 56] [Entire Act] State of Punjab - Subsection Section 56(7) in Punjab Regional and Town Planning and Development (General) Rules, 1995 (7)The Scheme as prepared by the Arbitrator may include such matters as envisaged in Rule 48 as may be relevant in relation to the provisions of Section 112.
