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 142] [Entire Act] State of Punjab - Subsection Section 142(3) in Punjab Regional and Town Planning and Development Act, 1995 (3)The decision of Tribunal of Appeal shall be final and binding on all the parties to such appeal.
