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] [Entire Act] State of Haryana - Section Section 6 in The Punjab Jagirs Act, 1941 6. Grants made on or since 1st April, 1937. - Any jagir created by Government on or since the first day of April, 1937, shall be deemed to have been made under the powers hereinbefore conferred and shall be assessed and collected in the manner hereinbefore provided.
