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 82(1)] [Section 82] [Entire Act] State of Punjab - Subsection Section 82(1)(d) in The Punjab Tenancy Act, 1887 (d)an order against which an appeal has been preferred shall not be reviewed.