Legal Document View

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
[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(2)(c) in The Punjab Tenancy Act, 1887

(c)a Naib Tehsildar when invested with the powers of an Assistant Collector of the second grade, may dispose of any of the applications mentioned in the third group of that Sub-section.