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 4] [Entire Act] State of Haryana - Subsection Section 4(a) in The Punjab Pre-emption Act, 1913 (a)the sale of or foreclosure of a right to redeem -(i)a shop, serai or katra;(ii)a dharmsala, mosque or other similar building; or
