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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(1)On receipt of an application under section 22, the prescribed authority after satisfying itself that the applicant is entitled to acquire proprietary rights in any land under this Chapter shall determine the compensation payable in respect thereof in accordance with the principles set out in section 26.