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 11 in The East Punjab Damaged Areas Act, 1949 11. Appointment of Claims Commissioners. - The [State] Government may, by notification, appoint a Claims Commissioner for the purpose of this Act for any damaged area.
