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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Punjab - Subsection

Section 112(a) in The Punjab Tenancy Act, 1887

(a)the enhancement or abatement of the rent of a tenant having a right or occupancy of the computation of rent in kind into rent in money or of rent in money into rent in king, on the taking of rent in kind by division or appraisement of the produce or other procedure of a like nature, or