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[Cites 0, Cited by 0] [Section 4(19)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(19)(e) in The Punjab Tenancy Act, 1887

(e)the renewal of reconstruction of any of the foregoing works, or such alterations therein, or additions thereto, as are not of the nature of mere repairs and as durably increase their value;