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(f) in The East Punjab Damaged Areas Act, 1949 (f)"small town" means a small town as defined in 14 clause (e) of section 2 of the Punjab Small Towns Act (Punjab Act II of 1922) (hereinafter referred to as the towns Act).
