Lexace IndiaOpen Lexace ›

Section 10 — Right of occupancy not to be acquired by joint owner in land held in joint ownership.

The Punjab Tenancy Act, 1887.
In the absence of a custom to the contrary no one of several joint owners of land shall acquire a right of occupancy under this Chapter in land jointly owned by them.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›