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)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)the total number of marks shall be one thousand and the various features, including the features relating to yield of crops per standard acre, for which marks are to be awarded and the maximum marks to be awarded for each feature shall be such as may be prescribed;