Section 32G(1)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

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

State of Haryana - Subsection

Section 32G(1)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)in respect of land other than banjar land -

(i)for the first twenty-five standard acres of land, twelve times the fair rent; and

(ii)for the next twenty-five standard acres of land, nine times the fair rent; and

(iii)for the remaining land, ninety times the land revenue (including rates and cesses) payable for such land or two hundred rupees per acre; whichever is less:

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State of Haryana - Subsection

Section 32G(1)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955