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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of Haryana - Subsection Section 1(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (3)[-] [Sub-section (3) as amended by Pepsu Act No. 27 of 1955 and Pepsu Act No. 9 of 1956, omitted by Pepsu Act No. 15 of 1956.]
