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

State of Haryana - Subsection

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

(c)in awarding marks for the feature relating to yield of crops, the Pepsu Land Commissioner shall apply such standard of yield of crops per standard acre as may be prescribed;