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 5] [Entire Act] State of Punjab - Subsection Section 5(1) in The Punjab Development of Damaged Areas Act, 1951 (1)After considering the objections, if any, which may be received by the Trust during the period prescribed, the Trust may approve the scheme with or without modifications.
