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 128] [Entire Act] State of Haryana - Subsection Section 128(2) in The Punjab Land Revenue Act, 1887 (2)The number of arbitrators which each party may nominate must be the same and must not exceed two.
