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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)such tenant makes default for a period exceeding one year in the payment of rent, if any, which he has been paying for the use and occupation of such house :