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 43] [Entire Act] State of Haryana - Subsection Section 43(2) in The Haryana Canal and Drainage Act, 1974 (2)The residue of such furniture, cargo or goods and of the proceeds of the sale shall be made over to the owner or person incharge of the property seized.
