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 3] [Entire Act] State of Haryana - Section Section 5 in The Land Acquisition (Punjab Amendment) Act, 1953 5. Amendment of section 34 of Act 1 of 1894. - In section 34 of the said Act, for the word "six," the word "four" shall be substituted.
