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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(1)Where any person has acquired proprietary rights in respect of any land under this Chapter he shall be liable to pay to the landowner from whom such rights have been acquired compensation at the rate of ninety times the land revenue (including rates and cesses) payable for such land or two hundred rupees per acre, whichever is less.