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 1] [Section 3(5)] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(5)(b) in The Punjab Pre-emption Act, 1913 (b)the creation of an occupancy tenancy by landlord, whether for consideration or otherwise;