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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1)(e) in The Punjab Tenancy Act, 1887

(e)partly by one of the methods specified in clauses (a), (b) and (c) of this sub-section and partly by another or others of them, one of those methods shall not be commuted in whole or in part into another without the consent of both landlord and tenant.