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 9] [Entire Act] State of Haryana - Subsection Section 9(b) in The Punjab Security of Land Tenures Rules, 1953 (b)For the purposes of determination of the value of the "crop" as defined in sub-rule (a), the quality, quantity and the prevailing prices shall be taken into account.
