Section 38 — Abandonment of tenancy by occupancy tenant.
The Punjab Tenancy Act, 1887.
If a tenant having a right of occupancy fails for more than one year without sufficient cause to cultivate his tenancy, either by himself or some other person, and to arrange for payment of the rent thereof as it falls due, the right of occupancy shall be extinguished from the end of that year.Open in Lexace · Ask the AI about this section