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 19B] [Entire Act] State of Haryana - Subsection Section 19B(2) in The Punjab Land Revenue Rules (2)The conditions specified in rule 19-B shall also be applicable to the appointment made under sub-rule (1).] [Inserted vide Haryana Notification No GSR 27/PA17/1887/s.28/Amd/71 dated 27.3.1987.]
