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 18] [Entire Act] State of Punjab - Subsection Section 18(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (2)No person shall be entitled to succeed to tenancy under sub-section (1), unless he is willing to cultivate personally the land comprising the tenancy.
