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

State of Haryana - Subsection

Section 33(3) in The Haryana Ceiling of Land Holdings Act, 1972

(3)Save as provided in sub-section (2), no authority shall pass an order in any proceedings whether instituted before or after the commencement of this Act which is inconsistent with the provisions of this Act.The Schedule for Ambala District[See Section 16(1)]Valuation Statement Land(Figures represent value in annas per acre)
Class of Land
Tehsil Chahi Chahi and Abi Chahi, Nehri and Abi
  Area of assessment circle Valuation Area or assessment circle Valuation Area of assessment circle Valuation
1 2 3 4 5 6 7
Ambala and Kalka .. .. All tehsil 15 .. ..,
Jagadhri .. .. .. .. All tehsil 15
Naraingarh All tehsil 15 .. .. .. ..,
Sailab Abi Brani and Bagh Barani
Area of assessment circle Valuation Area or assessment circle Valuation Area or assessment circle Valuation
8 9 10 11 12 13
All tehsil 9 .. .. All tehsil 10
All tehsil 9 .. .. Kandi and Northern Jamna Khadar circle 8
        Bangar circle 10
        Southern Jamna Khadar and Som Khadar circle 11
All tehsil 9 Seoti 16 Seoti circle 9
    Ghar 14 Ghar circle 8
Note-1. Banjar land shall be valued at 2 annas.