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 1] [Section 72F] [Entire Act] State of Punjab - Subsection Section 72F(3) in The Punjab Town Improvement Act, 1922 (3)Before making an order of suspension or supersession, opportunity shall be given to the trust to show cause why such an order should not be made.
