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] [Entire Act] State of Haryana - Subsection Section 5A(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (2)who on account of the provisions contained in sub-section (2) of section 7A is not entitled to resume reserved land or any part thereof, or
