Section 4 in The Haryana Municipal Common Lands (Regulation) Act, 1974
4. Vesting of rights in municipal committees.
- Notwithstanding anything to the contrary contained in any other law for the time being in force or in any agreement instrument, custom or usage or any decree or order of any court or other authority, all rights, titles and interests whatever in the Shamlat Deh in any municipality shall, on the appointed day, vest in the municipal committee of that municipality.
