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 Security of Land Tenures Rules, 1953 4. The application may be delivered personally to the Patwari, who shall grant a receipt therefor or may be sent to the said Patwari by registered post, acknowledgement due.
