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 105] [Entire Act] State of Punjab - Subsection Section 105(3) in The Punjab Tenancy Act, 1887 (3)Before conferring powers on the judge of a Civil Court under Sub-section (1), the [State] Government shall consult the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1918.].
