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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Haryana - Subsection

Section 110(1)(a) in The Punjab Tenancy Act, 1887

(a)override any of the provisions of this Act with respect to the acquisition of right of occupancy or the reduction, remission or suspension of rent or the enhancement of the rent of a tenant having a right of occupancy under Section 5 or Section 6; or