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

State of Punjab - Subsection

Section 32N(1)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)landowners or tenants owning or holding land not exceeding five standard acres in order to make their holdings equal to five standard acres, and landless agricultural workers;