Section 32P(5) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(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.
