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

State of Haryana - Subsection

Section 32K(10) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(10)The Board shall after each review advise the State Government whether the exemption of any farm should continue or should be withdrawn or whether any area of land included in the farm should be excluded therefrom under sub- section (9).