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

State of Haryana - Subsection

Section 32N(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(2)'surplus area' means the area in excess of the permissible limit [and includes the area which is deemed to be surplus area under sub-section (2) of section 32-BB] [Inserted by Punjab Act No. 3 of 1959, section 10(2).]; and