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 8B] [Entire Act] State of Punjab - Subsection Section 8B(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (3)An application received under sub-section (2) shall be disposed of by the Assistant Collector of the first grade in the manner laid down in sub- section (3) of section 8A].
