Section 29A(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)The application under sub-section (1) shall be disposed of in accordance with the provisions of this Chapter as if it were an application made by a person under sub-section (2) of section 22 and the provisions of section 25 shall apply to the order made under sub-section (2) of section 23 in respect of such application.]
