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 115] [Entire Act] State of Punjab - Subsection Section 115(b) in Punjab Regional and Town Planning and Development Act, 1995 (b)all rights in the original plots which have been reconstituted shall terminate and the re-constituted plot shall become subject to the rights settled by the Arbitrator;
