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 2] [Entire Act] State of Haryana - Subsection Section 2(c) in The Punjab Reclamation of Land Act, 1959 (c)"reclaimable area" means such waste lands and the intervening cultivated lands as the State Government may, by notification under section 5, declare to be a reclaimable area;
