Section 32P(4) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(4)Subject to the provisions of this Act and in accordance with any rules which may be made by the State Government in this behalf, it shall be the duty of the Commission to -(a)determine fair rents for the purposes of section 32-G.(b)determine the market value of any building [structure or tube-well] [Substituted for the words 'structure, tube-well or crop' by Punjab Act 27 of 1962, section 6.] under sub-section (4) of section 32-G;(c)advise the State Government with regard to exemption of lands from the ceiling in accordance with the provisions of section 32-K.
