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 4] [Entire Act] State of Haryana - Subsection Section 4(1) in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953 (1)A register in Form II shall be maintained in the office of the Collector Tehsil-wise in which all applications and particulars relating thereto shall be entered.
