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[Cites 0, Cited by 0] [Section 32K(1)] [Section 32K] [Entire Act]

State of Haryana - Subsection

Section 32K(1)(v) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(v)lands belonging to registered co-operative societies formed for the purpose of co-operative farming, provided the land owned by an individual member of the society does not exceed the permissible limit; and