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 62] [Entire Act] State of Haryana - Subsection Section 62(3) in The Punjab Tenancy Act, 1887 (3)If the tenant is a tenant to whom Section 22 applies, the Collector shall enhance his rent to such amount as the tenant would be liable to pay under that section if the land revenue were re-assessed.
