Section 34(1)(a) in The Punjab Tenancy Act, 1887

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State of Haryana - Subsection

Section 34(1)(a) in The Punjab Tenancy Act, 1887

(a)at the option of the landowner if the land revenue of the land has been enhanced and the person to whom the lease has been granted or with whom the agreement has been entered into refuses to pay such rent or other sum as a Revenue Court, on the suit of the landowner, determines to be fair and equitable, [-] [The words 'or a Revenue officer under the provisions of section 27-A has determined to be proper' (inserted by section 7 of Punjab Act XI of 1925) omitted by the Indian (Adaptation of Existing Laws) Order, 1947, section 4(1).] and

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State of Haryana - Subsection

Section 34(1)(a) in The Punjab Tenancy Act, 1887