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 5] [Entire Act] State of Haryana - Subsection Section 5(4) in The Haryana Minerals (Vesting of Rights) Act, 1973 (4)The principal civil court of original jurisdiction may decide the matter itself or by a written order direct any civil court subordinate to it to decide the same.
