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 30] [Entire Act] State of Haryana - Subsection Section 30(2) in The Punjab Pre-emption Act, 1913 (2)in the case of a foreclosure of the right to redeem village immovable property or urban immovable property;from the date on which the title of the mortgagee to the property becomes absolute;
