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 33] [Entire Act] State of Haryana - Subsection Section 33(3) in The Punjab Tenancy Act, 1887 (3)The finding of the Revenue Officer under Sub-section (2) shall have the force of a decree in a suit between the landlord and the tenant.Leases for Period Exceeding Term of Assessment of Land Revenue
