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 18] [Entire Act] State of Punjab - Subsection Section 18(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958 (2)Every landowner and tenant interested in the award shall be furnished by the prescribed authority with a copy of the award free of cost.
