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

State of Haryana - Subsection

Section 32BB(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(3)Where a landowner or tenant, who is required to furnish a declaration under sub-section (1), fails so to do, the Collector may in respect of him obtain the information required to be shown in the declaration through such agency as he may deem fit.]