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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(3)(b) in The Punjab Tenancy Act, 1887

(b)if within that period a decree has been passed under this Act dismissing on the merits a suit for the enhancement of his rent unless the land or some part of the land comprised in his tenancy not having been irrigated, or flooded at the time of such commutation enhancement or decree, has become irrigated or flooded.