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 10] [Entire Act] State of Haryana - Subsection Section 10(a) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963 (a)when the Director proposes to review any order passed by his predecessor in office, he shall first obtain the sanction of the Government;
