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[Cites 0, Cited by 0] [Section 32M] [Entire Act]

State of Haryana - Subsection

Section 32M(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)The Collector shall then submit a statement to the State Government in the manner specified in section 32-D and issue a notification in the Official Gazette as required by that section.