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 13] [Entire Act] State of Punjab - Subsection Section 13(c) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (c)where the landowner has received any service from any tenant to pay to the tenant such sum by way of compensation as the prescribed authority may think fit.
