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 5 in The Punjab Tenancy Rules 5. The provisions of Sections 75-78 of the Civil Procedure Code and of Schedule, I Order XXVI, annexed to the said Code in respect of commissions shall apply in the case of proceedings before a revenue officer.
