Section 5(a) in The Haryana Ceiling of Land Holdings Act, 1972
(a)[ land owned by, or vested in, the State Government, otherwise than under the provisions of this Act, or the Central Government or the Faridabad Complex Administration or a Municipal Committee or a Cantonment Board or a Gram Panchayat or the National Dairy Research Institute, Karnal, or such organisation under the administrative control of State or Central Government as the State Government may, by notification, specify;] [Substituted by Haryana Act 33 of 1973, and shall be deemed always to have been substituted.]
