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

State of Haryana - Subsection

Section 32D(7) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(7)The final statement shall then be submitted by the Collector to the State Government as soon as may be and a copy thereof may on demand be given to the landowner or the tenant concerned.