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 10] [Entire Act]

State of Punjab - Subsection

Section 10(1) in The Punjab Requisitioning and Acquisition of Immovable Property Rules, 1954

(1)Appeals under section 10 [or 10-A] [Inserted by Punjab Government Notification No. 7693-J-54/70486, dated 29.12.1954.] shall be addressed to the Secretary to the Punjab Government in the Home Department.