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 2] [Entire Act] State of Haryana - Section Section 20 in The Punjab Security of Land Tenures Act, 1953 20. Restrictions on tenants. - Nothing contained in this Act shall entitle a tenant to purchase land in excess of the permissible area including the land which he may already own.
