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(1) in The Punjab Tenancy Act, 1887 (1)A Revenue Officer may give and apportion the costs of any proceedings under this Act in any manner he thinks fit.
