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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(2)If, within one month of the receipt of such application, the landowner fails or refuses, without reasonable cause, to grant the required permission to the tenant, the tenant may make an application within the prescribed period to the prescribed authority for the grant of such permission.