Section 32K(14) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(14)Any rules made under section 52 for giving effect to the provisions of this section may be made retrospectively from the 30th October, 1956.] [Added by Punjab Act 27 of 1962, section 5 and it shall be deemed to have come into force on the 30th day of October, 1956.]
