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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(1)(b) in The Punjab Tenancy Act, 1887

(b)at the option of the tenant if the land revenue of the land has been reduced and the landlord refuses to accept such rent as a Revenue Court, on the suit of the tenant, determines to be fiar and equitable [-] [The words 'or a Revenue officer under the provisions of section 27-A has determined to be proper' (inserted by section 7 of Punjab Act XI of 1925) omitted by the Indian (Adaptation of Existing Laws) Order, 1947, section 4(1).]