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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(8) in The Haryana Municipal Common Lands (Regulation) Rules, 1976

(8)In every case of lease, a lease deed shall be duly executed by the lessee and he shall surrender to the committee possession of the land leased to him if he makes default in the payment of rent subject to the provisions of the Punjab Tenancy Act, 1887.