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[Cites 0, Cited by 0] [Section 32K(4)] [Section 32K] [Entire Act]

State of Haryana - Subsection

Section 32K(4)(e) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(e)area under crops for which standard yields are not prescribed or areas on which prescribed crops are sown but such areas are less than five per centum of the total area of the farm, shall be ignored for the purposes of awarding marks;