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 106] [Entire Act] State of Punjab - Subsection Section 106(2) in The Punjab Tenancy Act, 1887 (2)Until rules are made under clause (a) of Sub-section (1), rent shall be payable by the instalments and at the times by and at which it is now payable.
