LexSection 51 — Bar of relief by suit under section 9, Act I of 1877.
The Punjab Tenancy Act, 1887.
Possession of a tenancy or of any land comprised in a tenancy shall not be recoverable under section 9 of the Specific Relief Act, 1877, (I of 1877) by a tenant dispossessed thereofOpen in Lexace · Ask the AI about this section