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 86] [Entire Act] State of Haryana - Subsection Section 86(2) in The Punjab Tenancy Act, 1887 (2)For the purposes of Sub-section (1), recognized agents shall be such persons as the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may by notification declare in this behalf.
