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 67] [Entire Act]

State of Haryana - Subsection

Section 67(1) in The Punjab Separation of Judicial and Executive Functions Act, 1964

(1)If such proceeding is in respect of an order made under section 118, section 122, section 143, section 144 or section 145 and the District Magistrate thinks that the order made in such proceeding should be reversed or altered, he shall report for the order of the High Court the result of such examination;