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(b) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954 (b)"ala malik", in respect of a land in which the proprietary rights are divided between a superior owner and an inferior owner means the superior owner;
