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[Cites 0, Cited by 1] [Section 32K(1)] [Section 32K] [Entire Act]

State of Haryana - Subsection

Section 32K(1)(iv) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(iv)efficiently managed farms which consist of compact blocks on which heavy investment or permanent structural improvements have been made and whose break-up is likely to lead to a fall in production;