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[Cites 0, Cited by 2] [Entire Act]

State of Punjab - Section

Section 8 in The East Punjab Utilization of Lands Act, 1949

8. Penalty for failure of the tenant to grow food or fodder crops.

- Where the tenant fails to grow food or fodder crops on the land leased to him, he shall besides the payment of rent fixed under Section 5 be also liable to pay a penalty not exceeding twice such rent.