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

State of Haryana - Subsection

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

(b)landowners or tenants owning or holding land not exceeding five standard acres in order to make their holdings equal to five standard acres, and landless agricultural workers.