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[Cites 0, Cited by 0] [Section 32G(4)] [Section 32G] [Entire Act]

State of Haryana - Subsection

Section 32G(4)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)in other cases, by the Pepsu Land Commission or, in respect of the surplus area declared under sub-section (12) of section 32K by the Board referred to in sub-section (6) of that section :