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 5] [Entire Act] State of Punjab - Section Section 41 in The Punjab Tenancy Act, 1887 41. Ejectment of tenant form year to year. - A tenant who has not a right of occupancy, and does not hold for a fixed term under a contract or a decree of competent authority, may be ejected at the end of any agricultural year.Procedure on ejectment
