Section 15A in The Pepsu Tenancy and Agricultural Lands Act, 1955
15A. [ Provisions of section 15 not to apply to tenancy for a fixed term. [Inserted by Haryana Act No. 29 of 2019, dated 8.8.2019.]
- The provisions of section 15 shall not be applicable where the tenancy is for a fixed term supported by a registered agreement entered into by the landowner and the tenant and such term has expired.]
