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 17] [Entire Act] State of Punjab - Subsection Section 17(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958 (2)Ordinarily all instalments referred to in sub-rule (1) shall be equal in amount up to a rupee the balance, if any, being payable with the last instatement.
