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State of Haryana - Section

Section 111 in The Punjab Tenancy Act, 1887

111. Saving of other agreements when in writing.

- Save as expressly provided in this Act, nothing in this Act this affect the operation of any agreement between a landlord and a tenant, when the agreement either is in writing or has been recorded in a record-of-rights before the passing of the Punjab Land Revenue Act, 1887 (XVII of 1887), or been entered by order of a Revenue Officer in a record-of-rights or annual record under the provisions of that Act.