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 53] [Entire Act] State of Haryana - Subsection Section 53(4) in The Punjab Tenancy Act, 1887 (4)When the application to the Revenue Officer is to fix the value of a right of occupancy which is already mortgaged, he shall fix the value of the rights as if it were not mortgaged.
