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 2] [Entire Act] State of Haryana - Subsection Section 2(g) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954 (g)the expressions "land" and "land revenue" have the meanings respectively assigned to them in the Punjab Tenancy Act, 1887 (Punjab Act XXI of 1887);
