Section 2(k) in The Pepsu Tenancy and Agricultural Lands Act, 1955

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State of Haryana - Subsection

Section 2(k) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(k)"tenant" has the meaning assigned to it in the Punjab Tenancy Act, 1887 (Punjab Act XVI of 1887), but does not include a person -

(i)who holds a right of occupancy, or

(ii)who is relative of the tenant within the meaning of sub-clause (2) of clause (g);