Section 98(i) in The Punjab Land Revenue Act, 1887
(i)[ a loan advanced to ex-servicemen individually or as members of co-operative societies from the defunct Special Fund for Reconstruction and Rehabilitation of Ex- servicemen and Haryana Amalgamated Fund for the Welfare of Ex-servicemen, under various schemes or projects;] [Substituted vide Haryana Act No. 10 of 1980.]
