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 30] [Entire Act] State of Haryana - Subsection Section 30(5) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961 (5)The decision of the State Government on appeal shall be final and shall not be questioned in any court.
