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[Cites 0, Cited by 1] [Section 18(4)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(4)(a) in The Punjab Security of Land Tenures Act, 1953

(a)The tenant shall be competent to pay the purchase price either in a lump sum or in six monthly instalments not exceeding ten in the manner prescribed.