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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(2) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(2)In the case of specialized Farm engaged in cattle breeding and dairying, -
(i)
(a)the number of adult animals of standard breed including one bull of the same breed shall not be less than twenty-one and whole area shall not be more than twenty-one standard acres;
(b)an additional area of the one standard acre per additional animal shall form part of the farm if the number of adult animals of standard breed exceeds the number of animals prescribed in sub-clause (a);
Explanation. - The adult animals of standard breed be -
(i)for breeding purposes -
(a)Cows of -
(i)Hariana breed, for plains except Kapurthala District;
(ii)Sahiwal breed for Kapurthala District;
(iii)Jersey crosses and Red Sindhi breed, for hilly areas.
(b)Buffaloes of -
(i)Nili for the area lying to the north of Sirhind canal, and its Abohar Branch, Faridkot Tahsil and the hill areas.
(ii)Murrah for the rest of the areas.
(ii)for dairying purposes -
(a)Cows of -
(i)Sahiwal for plains.
(ii)Jersey crosses and Red Sindhi for hilly areas.
(b)Buffaloes of Murrah and Nili breeds, for all the areas.