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 9 in The Pepsu Abolition of Ala Malikiyat Rights Rules, 1953 9. Applications for review or revision. - All applications for review or revision under the Act shall be made in the same manner as is provided in the Punjab Tenancy Act, 1887.
