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 3] [Entire Act] State of Haryana - Subsection Section 3(b) in The Land Acquisition (East Punjab) Amendment Act, 1948 (b)"place" includes a building, house, shop, pool, chappar, enclosure, tent, vessel, raft and vehicle and any part thereof;
