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 Punjab - Subsection Section 19(xxii) in The Court Fees Act, 1870 (xxii)Applications for compensation under any law for the time being in force relating to the [acquisition of property for public purposes.] [See now the Land Acquisition Act, 1894 (1 of 1894).]
