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 32P] [Entire Act] State of Punjab - Subsection Section 32P(6) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (6)In determining the fair rents, the Pepsu Land Commission shall, in accordance with such principles, as may be prescribed, classify soils where necessary.
