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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)where there is no such agreement, the rent payable for the agricultural year immediately preceding the period in respect of which the rent falls to be determined;