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 32N] [Entire Act] State of Punjab - Subsection Section 32N(1A) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (1A)[ "small landowner" means a landowner whose entire land in the State does not exceed the permissible limit;] [Inserted by Punjab Act No. 3 of 1959, section 10(1).],
