Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(3) in The Punjab Minor Canals Act, 1905

(3)Every order under sub-sections (1) and (2) shall be in writing, and shall in writing, and shall specify a reasonable time within which the works or repairs mentioned therein shall be completely executed.