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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(c) in The Punjab Land Preservation Act, 1900

(c)deal with such area, while it remains vested in [State Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws (Third Amendment) Order, 1951.], as if it were the absolute property of [the State Government] [Substituted for the words 'His Majesty' by the Adaptation of Laws (Third Amendment) Order, 1951.].