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 4 in The Punjab Reclamation of Land Act, 1959 4. Authority to enter upon waste lands. - The Director or any person authorised by him in writing may enter upon any waste land for the purpose of carrying out preliminary survey.
