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 148] [Entire Act] State of Haryana - Subsection Section 148(2) in The Punjab Land Revenue Act, 1887 (2)That share may be recovered by the Collector by deduction of the amount thereof from the land-revenue due to the assignee.
