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] [Entire Act] State of Haryana - Section Section 3 in The Land Acquisition Punjab Second Amendment Act, 1956 3. Repeal of Punjab Ordinance 4 of 1956. - The Land Acquisition (Punjab Amendment) Ordinance, 1956 (Ordinance 4 of 1956), is hereby repealed.
