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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in The Punjab Tenancy Act, 1887

(2)In a case to which Sub-section (1) applies, the rent may be enhanced to an amount not exceeding two, six or twelve annas per rupee of the amount of the land revenue as case may be, in addition to the amount of the land revenue of the tenancy and the rates and cesses chargeable thereon.