Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Punjab - Subsection

Section 105(6) in Punjab Regional and Town Planning and Development Act, 1995

(6)If any Assessor is removed or dies or refuses or neglects to act or becomes incapable of acting, the President of the Tribunal of Appeal shall appoint forthwith a fit and proper person to take the place of such Assessor.