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 2] [Entire Act] State of Punjab - Subsection Section 2(h) in The Punjab Betterment Charges and Acreage Rates Rules, 1955 (h)"Chief Engineer" means Chief Engineer for the time being in charge of the scheme for the purposes of levy of Betterment Charges.
