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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(3) in The Punjab Tenancy Act, 1887

(3)The sum or sums determined under the foregoing Sub-sections, together with any additions previously payable other than the additions referred to in Sub-section (2), shall be the rent payable in respect of the tenancy until there is again an alteration of the land revenue thereof or the rates and cesses chargeable thereon or until the rent is enhanced by a suit under this Act.