Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(iii) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014

(iii)no court or tribunal or authority shall enforce a decree or order directing the refund of any amount so charged or for nullification of bilateral agreement executed or any executive instructions or notices issued or any undertaking obtained in this regard.