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 1] [Section 24] [Entire Act] State of Punjab - Subsection Section 24(3) in Displaced Persons (Compensation and Rehabilitation) Act, 1954 (3)No order which prejudicially affects any person shall be passed under this section without giving him a reasonable opportunity of being heard.
