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 11] [Entire Act] State of Haryana - Subsection Section 11(d) in The Punjab Development of Damaged Areas Act, 1951 (d)the extent of the interest of every person claiming compensation and the market value of the interest of such persons at the time of publication of the scheme under section 4(1).
