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[Cites 0, Cited by 0] [Section 32K(4)] [Section 32K] [Entire Act]

State of Haryana - Subsection

Section 32K(4)(g) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(g)for awarding marks in respect of each harvest, the evaluation of land under each crop for converting into standard acres shall, notwithstanding anything to the contrary in section 32NN, be made in relation to the class of land in existence at the time of such harvest;