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(5) in The Punjab Tenancy Act, 1887 (5)Sections 25 and 26 shall be construed as applying to an application under this section, and as it shall not lie in any Court for any purpose for which an application might be made under this section.Improvement by Tenants
