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 4] [Entire Act] State of Punjab - Subsection Section 4(b) in The Punjab Gram Nyayalayas Rules, 2010 (b)The Nyayadhikari of Gram Nyayalaya shall be entitled to residential accommodation as per his entitlement in service at nearest district or sub- divisional headquarter.
