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 4] [Entire Act] State of Punjab - Subsection Section 4(4) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979 (4)The notice shall be published in such manner as the competent authority may deem fit and also by beat of drum in the area concerned.
