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 87] [Entire Act] State of Haryana - Subsection Section 87(2) in The Punjab Tenancy Act, 1887 (2)But if he orders that the costs of any such proceedings shall not follow the event, he shall record his reasons for the order.
