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 76(1)] [Section 76] [Entire Act] State of Haryana - Subsection Section 76(1)(f) in The Punjab Tenancy Act, 1887 (f)applications under Section 53 or Section 54 by landlords for possession of land, the right of occupancy in which has become extinct;