Legal Document View

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
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1)(b) in The Punjab Tenancy Act, 1887

(b)If he belongs to any of the classes specified in clause (b), (c) and (d) of that sub-section, less than six annas per rupee of the amount of the land revenue;