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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(1)(d) in The Punjab Tenancy Act, 1887

(d)applications under Section 45, Sub-section (5), for the ejectment of a tenant on whom a notice of ejectment has been served and who has not instituted a suit to contest his liability to be ejected but has claimed compensation under Section 71;