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 27] [Entire Act] State of Haryana - Subsection Section 27(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (1)The compensation payable under section 26 may be paid in such annual instalments not exceeding six as may be prescribed.
