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 12(4)] [Section 12] [Entire Act] State of Haryana - Subsection Section 12(4)(b) in The Punjab Tenancy Act, 1887 (b)the landlord shall be entitled to be present at, and take part in, the division of the produce, and