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 30] [Entire Act] State of Haryana - Subsection Section 30(7) in The Punjab Tenancy Act, 1887 (7)[ Any sum of which the recovery is ordered under Sub-section (5) on account of rent or penalty may be recovered by the Collector as if it were an arrear of land revenue.] [Added by Punjab Act I of 1960, section 5.]Deposits
