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 Punjab - Subsection Section 18(2) in The Punjab Development of Damaged Areas Act, 1951 (2)No person shall challenge in any Court, or before the Tribunal, the amounts notified by the State Government under section 12 as the cost of a scheme and the income from it.
