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 2] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(a) in The Punjab Rent Act, 1995 (a)[ "Appellate Authority" means the Appellate Authority appointed under sub-section (1) of section 50 of this Act; and] [Substituted by Punjab Act No. 23 of 2014, dated 29.8.2014]
