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 52(2)] [Section 52] [Entire Act] State of Haryana - Subsection Section 52(2)(j) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (j)the powers of the Collector and other authorities and the procedure to be followed by them in the conduct of enquiries;