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 20] [Entire Act] State of Haryana - Subsection Section 20(2) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965 (2)Every order passed under sub-section (2) of Section 8 on an application submitted under rule 11 shall be in Form CL-III.
