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 16] [Entire Act] State of Haryana - Subsection Section 16(d) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 (d)names of the village, tehsil and district, in which the land which is subject matter of the application is situated;
