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 5 in The East Punjab Refugees (Registration of Land Claims) Act, 1948 5. Powers. - The Registering Officer shall have all the powers of a Civil Court for the purpose of attesting affidavits under this Act.
