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 112] [Entire Act] State of Punjab - Subsection Section 112(4) in The Punjab Land Revenue Act, 1887 (4)the fact that the landlord objects to the partition or a tenancy may be sufficient reason for the absolute disallowance of the partition thereof.
