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 8] [Entire Act] State of Haryana - Section Section 9 in The Punjab Tenancy Act, 1887 9. Right of occupancy not to be acquired by mere lapse of time. - No tenant shall acquire a right of occupancy by mere lapse of time.
