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State of Haryana - Section

Section 14 in The Punjab Tenancy Rules

14. Processes of arrest not to be issued between certain dates.

- A revenue officer or revenue court shall not, except for reasons of urgency, to be recorded, issue any process of arrest against a tenant or against a landowner who cultivates his own land between the 1st day of April, and the 31st day of May, or between the 15th day of September and the 15th day of November.