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 1] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(3) in The Punjab Tenancy Act, 1887 (3)"rent" means whatever is payable to a landlord in money, kind or service by a tenant on account of the use or occupation of land held by him,
