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(1)] [Section 4] [Entire Act] State of Haryana - Subsection Section 4(1)(b) in The East Punjab Damaged Areas Act, 1949 (b)the provisions of the Towns Act (Punjab Act II of 1922), for purposes of its application to the damaged area of any Small Town;