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 100] [Entire Act] State of Punjab - Subsection Section 100(4) in The Punjab Tenancy Act, 1887 (4)With respect to any proceeding subsequent to decree, the [High Court] may make such order for its registration in a Revenue Court or Civil Court as in the circumstances appears to be just and proper.
