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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Punjab - Subsection

Section 110(1)(b) in The Punjab Tenancy Act, 1887

(b)take away or limit the right of a tenant as determined by this Act to make improvements, and claim compensation therefor, or, where compensation for disturbances can be claimed under the Act, to claim such compensation; or