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 49(2)] [Section 49] [Entire Act] State of Haryana - Subsection Section 49(2)(a) in The Punjab Tenancy Act, 1887 (a)direct that the tenant pay for the longer occupation of the land secured to him under Sub-section (1) such rent as may be fair and equitable, or