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 43] [Entire Act] State of Haryana - Subsection Section 43(2) in The Punjab Land Revenue Act, 1887 (2)The compensation shall be determined as nearly as may be in accordance with the provisions of [the Land Acquisition Act, 1870]. [See now the Land Acquisition Act, 1894 (1 of 1894).]
