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 2] [Entire Act] State of Haryana - Subsection Section 2(50) in The Punjab General Clauses Act, 1898 (50)"scheduled district" shall mean a scheduled district as defined in the Scheduled Districts Act, 1874] [See unrepealed Central Acts, Volume II.];
