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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(3) in The Haryana Ceiling of Land Holdings Act, 1972

(3)No court shall take cognizance of an offence punishable under sub-section (1) or sub-section (2) except on a complaint made by the prescribed authority] [Substituted by Haryana Act 40 of 1976.]