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 62] [Entire Act] State of Haryana - Subsection Section 62(1) in The Punjab Land Revenue Rules (1)for writ of demand .................. [ten rupees] [Substituted for 'four rupees' vide Haryana Notification No. GSR 68/P.A.17/1887/S.155 and 156/96 dated 3.9.1996.].
