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 32K] [Entire Act] State of Haryana - Subsection Section 32K(13) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (13)In declaring the surplus area under this section, the provision of this Act shall, as far as may be, apply.
