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 0] [Section 110] [Entire Act] State of Haryana - Subsection Section 110(2) in The Punjab Land Revenue Act, 1887 (2)A partition of a tenancy shall not without the express consent of the landlord, affect the joint liability of the co-sharers therein for the payment of the rent thereof.
