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 22] [Entire Act] State of Haryana - Subsection Section 22(2) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 (2)Such record of right shall be deemed to have been prepared under section 32 of the Punjab Land Revenue Act, 1887.
