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(j) in Haryana Evacuee Properties (Management and Disposal) Act, 2008 (j)"Tehsildar" means Tehsildar (Sales) and includes Naib Tehsildar (Sales) / Naib Tehsildar (Rehabilitation) appointed under sub-section (1) of section 3;
