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(3) in The Punjab Tenancy Act, 1887 (3)The words in that clause denoting natural relationship denote also relationship by adoption, including therein the customary appointment of any heir and relationship, by the usage of a religious community.
