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 7] [Entire Act] State of Punjab - Subsection Section 7(g) in Land Revenue Assessment Rules, 1929 (g)Where a landowner advances moneys free of interest to his tenants for agricultual purposes, a deduction on account of the interest due on such advances shall be made from the estimate.
