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 17] [Entire Act] State of Haryana - Subsection Section 17(b) in The Punjab Tenancy Rules (b)if it be that the court which decided the case failed to exercise a jurisdiction so vested, the jurisdiction which ought in the applicant's opinion, to have, but has not, been exercised, shall be clearly set out;
