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(2) in The Punjab Pre-emption Act, 1913 (2)Nothing in this Act shall affect the provisions of Order 21, Rule 88, of the Code of Civil Procedure, 1908, or Sections 53 and 54 of the Punjab Tenancy Act, 1887.
