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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(2) in The Punjab Tenancy Act, 1887

(2)If the tenant is a tenant to whom Section 20 applies, the Collector shall enhance his rent to be share or rates, or with reference to the rent in gross, as the case may be, paid by tenants, having a similar right of occupancy, for land of a similar description and with similar advantages.