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 18] [Entire Act] State of Punjab - Subsection Section 18(3) in The Punjab Rent Act, 1995 (3)The landlord or a person authorised by him shall have the right to enter and inspect the premises after notice to the tenant in the Form specified in Schedule VI to this Act.
