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 10] [Entire Act] State of Haryana - Subsection Section 10(1) in The East Punjab Damaged Areas Act, 1949 (1)The [State] Government may prescribe the manner in which debris shall be dealt with or disposed of, and the manner in which the proceeds thereof, if any, shall be distributed.
