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 5A(3)] [Section 5A] [Entire Act] State of Haryana - Subsection Section 5A(3)(b) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (b)in any case where he was not entitled to reserve land for personal cultivation to reserve such land for personal cultivation,