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 84] [Entire Act] State of Haryana - Subsection Section 84(2) in The Punjab Tenancy Act, 1887 (2)A Commissioner or Collector may call for the record of any case pending before, or disposed of by any Revenue Officer or Revenue Court under his control;
