Section 1 in Haryana Dohlidar, Butimar, Bhondedar anti Muqararidar (Vesting of Proprietary Rights) Act, 2010
1. Short title, extent, commencement and application.
(1)This Act may be called Haryana Dohlidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Act, 2010.(2)It extends to the whole of the State of Haryana.(3)It shall come into force on such date as the State Government may by notification in the Official Gazette appoint.(4)This Act shall be applicable to Dohlidar, Butimar, Bhondedar, Muqararidar or any other similar class or category of persons which the State Government may notify in the Official Gazette.
