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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1)(d) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(d)that the tenant has, without sufficient cause, failed to cultivate personally such land, in the manner and to the extent customary in the locality in which such land is situated;