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 54] [Entire Act] State of Punjab - Subsection Section 54(3) in The Punjab Town Improvement Act, 1922 (3)If a reference to the tribunal be not made within the period prescribed by sub-section (1), the decision of the trust shall be final.
