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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(1)(b) in The Punjab Tenancy Act, 1887

(b)where rent is payable in kind, that he has without sufficient cause failed to cultivate that land in the manner or to the extent customary in the locality in which the land is situate;