Section 32NN in The Pepsu Tenancy and Agricultural Lands Act, 1955
32NN. [ Removal of certain doubts. [Section 32-NN inserted by Punjab Act No. 16 of 1962, section 10, and shall be deemed to have come into force with effect from 30th October, 1956.]
- For the removal of doubts it is hereby declared that for evaluation the land of any person at any time under this Act, the land owned by him immediately before the commencement of the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, or the land acquired by him after such commencement by inheritance or by bequest, or gift from a person to whom he is an heir, shall always be evaluated for converting into standard acres as if the evaluation was being made on the date of such commencement, and that the land acquired by him after such commencement in any other manner shall always be evaluated for converting into standard acres as if the evaluation was being made on the date of such acquisition.]Chapter-IV-B Constitution of Land Commission
