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 19] [Entire Act] State of Haryana - Subsection Section 19(vi) in The Punjab Land Revenue Rules (vi)[ He shall be entitled to receive remuneration admissible to a head-man under rule 21.] [Substituted vide Haryana Notification No GSR 112/PA17/1887/s.28/Amd/71 dated 6.10.1971.]
