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 25] [Entire Act] State of Haryana - Subsection Section 25(1) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973 (1)The State Government may, by notification, make rules for carrying out the purposes of this Act.
