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

State of Haryana - Subsection

Section 32K(3)(a) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(a)the exemption specified in clause (vi) of sub-section (1) shall not be allowed unless the orchard planted within the period specified therein is found to be an orchard also at the time of granting the exemption;