Section 68 — Liability to pay compensation for improvements to tenants on ejectment or on enhancement of his rent.
The Punjab Tenancy Act, 1887.
Subject to the foregoing provisions of this Chapter, a tenant who has made an improvement on his tenancy in accordance with this Act shall not be ejected, and the rent payable by him shall not be enhanced, until he has received compensation for the improvementOpen in Lexace · Ask the AI about this section
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