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 61] [Entire Act] State of Haryana - Subsection Section 61(1) in The Punjab Tenancy Act, 1887 (1)Without the previous permission of the Collector, a landlord shall not make an improvement on the tenancy of a tenant having a right of occupancy.
