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 19] [Entire Act] State of Haryana - Subsection Section 19(2) in The Punjab Development of Damaged Areas Act, 1951 (2)The application shall state the grounds on which objection to the award is based, and the grounds shall not be other than those stated in sub- section (1).
