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 52A in The Punjab Tenancy Act, 1887 52A. [Section 52-A added by Punjab Tenancy (Amendment) Act, 1925 (10 of 1925), Section 10 omitted by the Indian Adaptation of Existing Laws Order, 1947, Section 4(i).]
