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State of Haryana - Section

Section 9 in The Punjab Resumption of Jagirs Act, 1957

9. Effect of other laws.

- No provisions of the Pensions Act, 1871 (XXIII of 1871), or of the Government Grants Act, 1895 (XV of 1895), or of the Patiala Government Grants Act, 2005 (Patiala Act No. 1 of 2005 B.K.) or of any rules made thereunder, or of any instrument having effect by virtue of such law or rules, shall have any effect so far as it is inconsistent with any of the provisions of this Act.