Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32J] [Entire Act] State of Punjab - Subsection Section 32J(5) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (5)The State Government may, by notification in the Official Gazette, add to, amend, vary or revoke any scheme made under this section.
