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 32P] [Entire Act] State of Haryana - Subsection Section 32P(3) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (3)The Chairman and members shall be entitled to receive such remuneration for the performance of their duties under this section as may be prescribed.
