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

State of Punjab - Subsection

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

(c)that the tenant, not being a widow, [a minor, an unmarried woman, a member of the Armed Forces of the Union or a person incapable of cultivating land by reason of physical or mental infirmity] [Substituted by Pepsu Act No. 15 of 1956, section 7(2).] has after commencement of the President's Act, sublet without the consent in writing of the landowner, the land comprising his tenancy or any part thereof;