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(4) in The Haryana Requisitioning and Acquisition of Immovable Property Act, 1973 (4)Any decision or determination of the State Government under sub-section (3) shall be final and shall not be called in question in any Court.
