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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)within a period of one year from the commencement of the President's Act, where the landowner is a member of the Armed Forces of the Union; and