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 4] [Entire Act] State of Haryana - Section Section 8 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 8. Fragmentation prohibited. - No land in any notified area shall be transferred or partitioned so as to create a fragment.
