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 3] [Entire Act] State of Haryana - Subsection Section 3(c) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954 (c)the ala malik shall be entitled to receive and be paid such compensation as may be determined or deemed to have been determined under this Act.
