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[Cites 0, Cited by 0] [Section 32K(4)] [Section 32K] [Entire Act]

State of Haryana - Subsection

Section 32K(4)(h) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(h)in awarding marks, the Pepsu Land Commission shall give due allowance for any loss in the yield of crops due to any natural calamity or circumstances beyond the control of the landowner;