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State of Haryana - Section

Section 47 in The Punjab Tenancy Act, 1887

47. Time for ejectment.

- A decree or order for the ejectment of a tenant shall not be executed at any other time than between the first day of May and the fifteenth day of June (both days inclusive) unless the court making the decree or, where the order is made under Section 44, the officer making the order, otherwise directs.