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 77(4)] [Section 77] [Entire Act] State of Haryana - Subsection Section 77(4)(c) in The Punjab Tenancy Act, 1887 (c)An Assistant Collector of the second grade may hear and determine any of the suits mentioned in the third group.