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 1] [Entire Act] State of Haryana - Section Section 87 in The Punjab Tenancy Act, 1887 87. Costs. (1)A Revenue Officer may give and apportion the costs of any proceedings under this Act in any manner he thinks fit.(2)But if he orders that the costs of any such proceedings shall not follow the event, he shall record his reasons for the order.
