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 2] [Section 16] [Entire Act] State of Punjab - Subsection Section 16(2) in The Punjab Land Revenue Act, 1887 (2)A Commissioner or Collector may call for the record of any case pending before, or disposed of by, any Revenue-officer under his control.
