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State of Haryana - Section

Section 26 in The Punjab Tenancy Act, 1887

26. Time for enhancement or reduction to take effect.

(1)Unless the court decreeing an enhancement of rent otherwise directs, the enhancement shall take effect from the commencement of the agricultural year next following the date of the decree.
(2)A court decreeing a reduction of rent shall specify in the decree the date on and from which reduction is to take effect.Adjustment of rents expressed in terms of the land revenue