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 121 in The Punjab Land Revenue Act, 1887 121. Instrument of partition. - When a partition is completed, the Revenue- officer shall cause an instrument of partition to be prepared and the date on which the partition is to take effect to be recorded therein.
