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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(4) in The Punjab Tenancy Act, 1887

(4)Where rent in taken by division of the produce - (a) the tenant shall be entitled to the exclusive possession of the whole produce until it is divided,
(b)the landlord shall be entitled to be present at, and take part in, the division of the produce, and
(c)when the produce has been divided, the landlord shall be entitled to the possession of his share thereof.