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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1)(e) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(e)that the tenant has used such land or any part thereof in a manner which is likely to render the land unfit for the purpose for which it was leased to him;