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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(1) in The Punjab Tenancy Act, 1887

(1)When a defendant admits that money is due from him on account of rent, but pleads that it is due not to the plaintiff but to a third person, the court, shall, except for special reasons to be recorded by it, refuse to take cognizance of the plea unless the defendant pays into Court the amount so admitted to be due.