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[Cites 0, Cited by 0] [Section 32P(4)] [Section 32P] [Entire Act]

State of Haryana - Subsection

Section 32P(4)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(b)determine the market value of any building [structure or tube-well] [Substituted for the words 'structure, tube-well or crop' by Punjab Act 27 of 1962, section 6.] under sub-section (4) of section 32-G;