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 1] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(2) in The Punjab Pre-emption Act, 1913 (2)'village immovable property' shall mean immovable property within the limits of a village other than agricultural land;
