Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 109] [Entire Act] State of Haryana - Subsection Section 109(c) in The Punjab Tenancy Act, 1887 (c)that landlord may eject a tenant otherwise than in accordance with the provisions of this Act, shall be void to that extent.
