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 2] [Entire Act] State of Haryana - Subsection Section 2(f) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954 (f)"rent" means whatever is payable to an ala malik in money, kind or service by an adna malik in respect of the land held by the adna malik;
