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State of Haryana - Section

Section 12 in The Punjab Jagirs Act, 1941

12. Savings.

- Nothing in this Act shall be deemed to affect the provisions of the Pensions Act, 1871, or the [Government] [Substituted by Adaptation of Laws Order, 1950, First Schedule for 'Crown'.] Grants Act, 1895, so far as they are applicable to any jagirs in Punjab.