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 48] [Entire Act] State of Punjab - Subsection Section 48(3) in The Punjab Tenancy Act, 1887 (3)If within the period, or extended period, as the case may be, fixed by the court under this section, the injury is remedied or the compensation is paid, a decree for the ejectment of the tenant shall not be made.
