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] [Entire Act] State of Haryana - Section Section 157 in The Punjab Land Revenue Act, 1887 157. Powers exercisable by the Financial Commissioner from time to time. - All powers conferred by this Act on the Financial Commissioner may be exercised from time to time as occasion requires.Exclusion of Jurisdiction of Civil Courts
