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 0] [Section 59] [Entire Act] State of Punjab - Subsection Section 59(4) in The Punjab Tenancy Act, 1887 (4)If the deceased tenant has left no such persons as are mentioned in sub- section (1) on whom, his right of occupancy may devolve under that sub- section, the right shall be extinguished.Irregular Transfers
