Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 22 in The Haryana Relief of Agricultural Indebtedness Act, 1989

22. Recovery of sums due.

- The order of the Board passed under this Act shall be executed by the civil Court having jurisdiction in the area as if it were a decree or order of that Court.