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 122] [Entire Act] State of Haryana - Subsection Section 122(4) in The Haryana Canal and Drainage Rules, 1976 (4)The application for inspection of record shall be made in writing to the officer concerned specifying the record the inspection of which is desired.
