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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(4)(a) in The Punjab Tenancy Act, 1887

(a)in the case of a tenant to whom Sub-section (2) applies, to the share or rates, or with reference to the rent in gross, as the case may be, paid by tenants, having a similar right of occupancy for land of a similar description and with similar advantages; and