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 38] [Entire Act] State of Haryana - Subsection Section 38(2) in The Punjab Tenancy Act, 1887 (2)[Sub-clause (2) of Section 38 (inserted by Punjab Act XI of 1925), was omitted by the Indian (Adaptation of Existing Laws) Order, 1947, Section 4(i).]EjectmentLiability to Ejectment
