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

State of Punjab - Subsection

Section 95(5) in The Punjab Tenancy Act, 1887

(5)When a defendant pays money into court under this section, the court shall give the defendant a receipt, and the receipt so given shall operate as an acquittance in the same manner and to the same extent as if it had been given by plaintiff or the third person, as the case may be.