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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Haryana - Subsection

Section 106(1)(c) in The Punjab Tenancy Act, 1887

(c)prescribing, for all or any of the territories to which this Act extends, the periods during which in proceedings held under this Act, a Revenue Officer or Revenue Court is not, except for reasons of urgency to be recorded, to issue any process of arrest against a tenant or against a landowner who cultivates his own land;