Section 33(2)(iv) in The Haryana Ceiling of Land Holdings Act, 1972

[Cites 0, Cited by 1] [Section 33(2)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2)(iv) in The Haryana Ceiling of Land Holdings Act, 1972

(iv)the power exercisable under section 5-C of the Punjab law or under section 32-BB of the Pepsu law, as the case may be, shall be exercised as if this Act had not been passed; and the area determined surplus in exercise of such power shall vest in, and be utilised by, the State Government in accordance with the provisions of this Act :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 33(2)(iv) in The Haryana Ceiling of Land Holdings Act, 1972