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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(1)(j) in The Punjab Tenancy Act, 1887

(j)application for the determinations -
(i)under Section 49 of the rent payable for land occupied by crops uncut or ungathered at the time of an order being made for the ejectment of a tenant; or
(ii)under Section 49 or Section 74 of the value of such crops or of the sum payable to the tenant for labour and capital expended by him in preparing land for sowing;