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 32K(4)] [Section 32K] [Entire Act] State of Haryana - Subsection Section 32K(4)(d) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (d)the award of marks shall be in relation to the yield of each prescribed crop in a particular harvest;