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[Cites 0, Cited by 0] [Section 32D] [Entire Act]

State of Punjab - Subsection

Section 32D(5) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(5)Any order of the State Government under sub-section (3) or sub-section (4) or of the Collector subject to the decision of the State Government under those sub-sections shall be final.