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 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

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

(g)[ that the tenancy is for a fixed term supported by a registered agreement entered into by the landowner and the tenant and such term has expired.] [Added by Haryana Act No. 29 of 2019, dated 8.8.2019.]