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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(1) in The Punjab Tenancy Act, 1887

(1)If a tenant having a right of occupancy fails for more than one year without sufficient cause to cultivate his tenancy, either by himself or some other persons, and to arrange for payment of the rent thereof as it falls due, the right of occupancy shall be extinguished from the end of that year.