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 1] [Entire Act] State of Punjab - Section Section 37 in The Punjab Tenancy Act, 1887 37. Relinquishment of part only of tenancy. - A tenant cannot, without the consent of his landlord, relinquish a part only of his tenancy.Abandonment
