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 47] [Entire Act] State of Punjab - Subsection Section 47(b) in The Punjab Betterment Charges and Acreage Rates Rules, 1955 (b)Further enquiry by appellate court. - The appellate authority if, it thinks further enquiry necessary, may conduct such enquiry itself.
