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 29A] [Entire Act]

State of Punjab - Subsection

Section 29A(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(2)The application under sub-section (1) shall be disposed of in accordance with the provisions of this Chapter as if it were an application made by a person under sub-section (2) of section 22 and the provisions of section 25 shall apply to the order made under sub-section (2) of section 23 in respect of such application.]