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 9 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 9. Penalty for transfer or partition contrary to provision of Act. - The transfer or partition of any land contrary to the prevision of this Act shall be void.
