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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1)(a) in The Punjab Tenancy Act, 1887

(a)If the tenant belongs to the class specified in clause (a) of Sub-section (1) of Section 5, less than two annas per rupee of the amount of the land revenue;