Legal Document View

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
[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2)(d) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(d)any incidental supplementary matters for which the [State] [ Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government thinks it expedient for the purpose of this Act to provide.