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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(1)(f) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(f)that the tenant, on demand, in writing by the landowner has refused to execute a kabuliyat agreeing to pay rent in respect of his tenancy in accordance with the provisions of sections 9 and 10 [; or] [Substituted '.' by Haryana Act No. 29 of 2019, dated 8.8.2019.]