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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(2)(b) in The Punjab Tenancy Act, 1887

(b)determine the value of the tenant's uncut and ungathered crops, and, on payment thereof by the landlord to the court or Revenue Officer, forthwith eject the tenant.