Section 32P in The Pepsu Tenancy and Agricultural Lands Act, 1955
32P. Constitution of Land Commission and functions thereof.
(1)The State Government shall establish a Commission to be called the Pepsu Land Commission consisting of -(a)a Chairman being a person who is or has been a Judge of the High Court;(b)two members to be nominated by the State Government having special knowledge or practical experience of land or agricultural problems.(2)The Chairman and members of the Commission shall hold office for a term of three years.(3)The Chairman and members shall be entitled to receive such remuneration for the performance of their duties under this section as may be prescribed.(4)Subject to the provisions of this Act and in accordance with any rules which may be made by the State Government in this behalf, it shall be the duty of the Commission to -(a)determine fair rents for the purposes of section 32-G.(b)determine the market value of any building [structure or tube-well] [Substituted for the words 'structure, tube-well or crop' by Punjab Act 27 of 1962, section 6.] under sub-section (4) of section 32-G;(c)advise the State Government with regard to exemption of lands from the ceiling in accordance with the provisions of section 32-K.(5)The advice given by the Pepsu Land Commission under clause (c) of sub- section (4) shall be binding on the State Government and notwithstanding anything in section 32-D, no final statement shall, in a case in which exemption is claimed under section 32-K, be published unless such advice is included therein.(6)In determining the fair rents, the Pepsu Land Commission shall, in accordance with such principles, as may be prescribed, classify soils where necessary.(7)The fair rent shall not exceed the value of one-fifth of the gross produce of land determined in accordance with such principles as may be prescribed.(8)If there is a difference of opinion among the members of the Commission on any matter, the opinion of the majority shall prevail, and the decision or advice of the Commission shall be expressed in terms of the views of the majority.(9)For the purposes of performing its duties, the Pepsu Land Commission shall be empowered to make such enquiries as may be necessary and in doing so shall have the powers of a civil court specified in section 41.[Chapter V] [Chapter containing sections 33, 34, 35, 36, 37 and 38 ommitted by Pepsu Act No. 15 of 1956.]
