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 57] [Entire Act] State of Haryana - Subsection Section 57(ii) in The Punjab Land Revenue Rules (ii)Hakk-ul-tahsil. - A charge of 2 per cent for expenses of collection, or such other charges as may in any case have been prescribed, shall be deducted by the Collector from all such sums.
