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 13] [Entire Act] State of Haryana - Subsection Section 13(iii) in The Punjab Land Revenue Act, 1887 (iii)[ no authority except the first appellate authority shall remand theca the lower authority to decide the case afresh; and [Added by Haryana Act No. 12 of 2017, dated 10.4.2017.]
