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 74] [Entire Act] State of Haryana - Subsection Section 74(1) in The Punjab Land Revenue Act, 1887 (1)Where any land is attached under section 72, or when the assessment of any land has been annulled under that the last foregoing section, the Collector shall make proclamation thereof.
