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 3] [Entire Act] State of Punjab - Subsection Section 3(4) in The Punjab Land Revenue Act, 1887 (4)"rent", "tenant", "landlord" and "tenancy", have the meanings respectively, assigned to those words in the Punjab Tenancy Act, 1887 (XVI of 1887);
