Section 32K(6) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(6)Every exemption of a farm under clause (iv) of sub-section (1) shall be liable to be reviewed by a Board consisting of the Commissioner of the Division concerned as Chairman and two other persons having special knowledge or practical experience of land or agricultural problems as members, to be appointed by the State Government by notification, who may be paid such allowances as may be prescribed.
