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

State of Punjab - Subsection

Section 30(3) in The Pepsu Tenancy and Agricultural Lands Rules, 1958

(3)In the case of Specialized Farm engaged in wool raising -
(i)
(a)the farm shall comprise not less than 100 sheep of standard breed and whose area shall not be more than twenty standard acres; and
(b)an additional area of one standard acre for every additional unit of 5 sheep of standard breed shall form part of the farm if the number sheep of standard breed exceeds the number of sheep prescribed in sub-clause (a).
Explanation. - The sheep of standard breed shall be
(i) Magra For Plains.
(ii) Chokla
(iii) Nali (small and large)
(iv) Lohi
(v) Hissar Dale For hilly areas.
(vi) Gaddi
(vii) Exotic crosses
Notes.- 'Hilly areas' shall comprise Kandaghat Sub-Division, Nalagarh Division and Panjaur Kanungoi.'Plains' shall comprise remaining parts of Patiala District, Kapurthala, Bhatinda and Mahendragarh Districts.