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 98] [Entire Act] State of Haryana - Subsection Section 98(j) in The Punjab Land Revenue Act, 1887 (j)[ sums payable by a person who is surety for the payment of any of the foregoing sums or of any other sum recoverable as an arrear of land revenue.] [Substituted vide Haryana Act No. 20 of 1975.]
