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(c) in The Pepsu Abolition of Ala Malikiyat Rights Act, 1954 (c)"appointed day" means the date on which the Patiala and East Punjab States Union Abolition of Ala Malikiyat Rights Act, 1953 (President's Act 2 of 1953), came into force;
