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[Cites 0, Cited by 0] [Section 32G(1)] [Section 32G] [Entire Act]

State of Haryana - Subsection

Section 32G(1)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)in respect of banjar land, forty-five times the land revenue payable in respect of an equal area of any barani land in the village concerned or where there is no such land in the village, in the nearest village, which is assessed to land revenue at the lowest rate, or at the rate of one hundred rupees per acre, whichever is less.