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[Cites 0, Cited by 0] [Section 32P] [Entire Act]

State of Haryana - Subsection

Section 32P(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(1)The State Government shall establish a Commission to be called the Pepsu Land Commission consisting of -
(a)a Chairman being a person who is or has been a Judge of the High Court;
(b)two members to be nominated by the State Government having special knowledge or practical experience of land or agricultural problems.