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] [Entire Act] State of Haryana - Section Section 68 in The Punjab Land Revenue Act, 1887 68. Writ of demand. - A writ of demand may be issued by a Revenue-officer on or after the day following that on which an arrear of land-revenue accrues.
