Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32K(4)] [Section 32K] [Entire Act]

State of Haryana - Subsection

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

(f)for awarding marks to a farm for the feature relating to yield of crops, the average of the marks awarded for the yield of each prescribed crop shall be regarded as the marks awarded to that farm for the feature relating to yield of crops;