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[Cites 0, Cited by 0] [Section 32K(3)] [Section 32K] [Entire Act]

State of Haryana - Subsection

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

(b)the exemptions specified in clauses (i), (ii), (iii), (iv) and (v) of sub-section (1) shall not be allowed unless the orchards constituting reasonably compact areas or the specialised farms engaged in cattle breeding, dairying or wool raising or the sugarcane farms operated by sugar factories or the efficiently managed farms or the land belonging to registered co-operative societies, as the case may be, are found to be so also at the time of granting the exemptions;