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 52] [Entire Act] State of Haryana - Subsection Section 52(2) in The Punjab Tenancy Act, 1887 (2)A notification under this section shall not take effect till after the expiration of six months from the date of the publication thereof.Chapter-V Alienation of and succession to right of occupancyAlienation
