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 17] [Entire Act] State of Punjab - Subsection Section 17(b) in The Punjab Security of Land Tenures Rules, 1956 (b)whether the tenancy is liable to be terminated under clause (i) of sub-section (1) of Section 9 of the Act;
