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 3] [Entire Act] State of Haryana - Section Section 18 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 18. Repeal. - The Punjab Premises and Land (Eviction and Rent Recovery) Act, 1959, is hereby repealed.
