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] [Entire Act] State of Haryana - Section Section 12 in The Punjab Land Preservation Act, 1900 12. Condition as to sale of land acquired under the Act and obligations of Local Government to keep account of moneys expended on such land. - Repealed by Act VIII of 1926, Section 4.Power to enter upon and Delimit Notifted Areas and Beds
