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] [Entire Act] State of Haryana - Section Section 21 in The Haryana Relief of Agricultural Indebtedness Act, 1976 21. Bar of appeal or revision. - Save as otherwise expressly provided in this Act, no appeal or revision shall lie against any order passed by a debt settlement officer.
