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[Cites 0, Cited by 0] [Section 62(4)] [Section 62] [Entire Act]

State of Haryana - Subsection

Section 62(4)(b) in The Punjab Tenancy Act, 1887

(b)in the case of a tenant to whom Sub-section (3) applies, to such an amount as the tenant would be liable to pay if the land revenue were re-assessed.