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] [Entire Act] State of Haryana - Subsection Section 77(1) in The Punjab Tenancy Act, 1887 (1)When a Revenue Officer is exercising jurisdiction with respect to any such suit as is described in Sub-section (3), or with respect to an appeal or other proceeding arising out of any such suit, he shall be called a Revenue Court.
