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 4] [Entire Act] State of Haryana - Subsection Section 4(3) in The Haryana Canal and Drainage Act, 1974 (3)The persons affected by such notification shall be entitled to lodge claims for compensation in respect of matters mentioned in Section 7 before the Collector.
