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 25] [Entire Act] State of Punjab - Subsection Section 25(a) in The Pepsu Tenancy and Agricultural Lands Rules, 1958 (a)three months from the date on which the final statement is published in the Official Gazette, for removing any building, structure or tubewell; and
