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 14] [Entire Act] State of Punjab - Subsection Section 14(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995 (3)On receipt of the memorandum of appeal the Chief Administrator shall fix a date for hearing the parties. (Sections 45(5) and 180(2)(j).)
