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 21] [Entire Act] State of Haryana - Subsection Section 21(b) in Punjab Colonisation of Government Lands (Punjab) Act, 1912 (b)in all other cases, on the person or persons, who would succeed if the tenancy were agricultural land acquired by the original tenant.]
