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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Punjab - Subsection

Section 70(2) in The Punjab Tenancy Act, 1887

(2)If the Court decrees the ejectment of the tenant or the enhancement of his rent it shall determine the amount of compensation, if any, due to the tenant and shall stay execution of the decree until the landlord pays into Court that amount less any arrears of rent or costs proved to the satisfaction of the Court to be due to him from the tenant.