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

State of Haryana - Subsection

Section 32MM(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(2)Where, after the declaration of the surplus area of any person and before the utilisation thereof, his land has been subjected to the process of consolidation, the officers referred to in sub-section (1) shall be competent to separate the surplus area of such person out of the area of land obtained by him after consolidation.]