Legal Document View

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
[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(1)(c) in The Punjab Tenancy Act, 1887

(c)[ failing such descendants and widow, on his widowed mother, if any, until she dies or remarries or abandons the land or is under the provisions of this Act ejected therefrom.] [Substituted for the old clause by Punjab Act IX of 1959, Section 2(i).]