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State of Punjab - Section

Section 65 in The Punjab Tenancy Act, 1887

65. Improvements made before commencement of this Act.

- Improvements made by a tenant before the commencement of this Act, shall be deemed to have been made in accordance with this Act, unless in the case of a tenant not having a right of occupancy it is shown that the improvement was made in contravention of a written agreement between him and his landlord.