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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(1) in The Punjab Tenancy Act, 1887

(1)In every suit by a tenant to contest his liability to ejectment or by a landlord to eject a tenant or to enhance his rent, the Court shall direct the tenant to file a statement of his claim, if any, to compensation for improvements or for disturbance and of the grounds thereof.