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(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955 (1)whose permissible limit has been altered under the Pepsu Tenancy and Agricultural Lands (Second Amendment) Act, 1956, or
