Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Haryana - Subsection

Section 99(2) in The Punjab Tenancy Act, 1887

(2)On any such reference being made, the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] may order the presiding officer either to proceed with the suit or to return the plaint for presentation in such other court as it may in its order declare to be competent to take cognizance of the suit.