Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act] State of Haryana - Subsection Section 23(4)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (a)the amount of compensation payable by the applicant shall be a first charge on such land;