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 102] [Entire Act] State of Haryana - Subsection Section 102(2) in The Punjab Tenancy Act, 1887 (2)A proceeding held before a Revenue Officer or Revenue Court on a day specified in the list as a day to be observed by the officer or court as a holiday shall not be invalid by reason only of its having been held on that day.
