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 92] [Entire Act] State of Punjab - Subsection Section 92(3) in The Punjab Town Improvement Act, 1922 (3)An appeal against an order passed by the Regional Deputy Director, Local Government, under sub-section (2) shall lie within such period and to such authority as may be prescribed.
