High Courts17 Jul 1951

Shyam Krishen Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1952 P&H 70

Constitution of India, 1950 — Article 19(5), 225, 226, 31, 31(2)East Punjab Requisitioning of Immovable Property (Temporary Powers) Act, 1948 — Section 3, 5, 8Government of India Act, 1935 — Section 299