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 14] [Entire Act] State of Punjab - Subsection Section 14(5) in The Punjab Co-operative Land Mortgage Banks Act, 1957 (5)The surplus, if any, shall be delivered to the person whose property has been sold and he shall be give a receipt for the amount discharged from the proceeds of the sale.
