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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Haryana - Subsection

Section 88(2)(b) in The Punjab Tenancy Act, 1887

(b)the Financial Commissioner shall, in respect of those proceedings be deemed to be the High Court within the meaning of that Code, and shall subject to the provisions of this Act, exercise, as regards the Courts under his control, all the powers of a High Court under the Code.