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 142] [Entire Act] State of Haryana - Subsection Section 142(2) in The Punjab Land Revenue Act, 1887 (2)A payment to the Collector under sub-section (1) shall be an effectual discharge to the person making it.Preservation of attached Produce
