Section 3 in The Haryana Municipal Common Lands (Regulation) Act, 1974
3. Certain previous transfers of Shamlat Deh not to effect rights of municipal committees.
- Save in the case of Shamlat Deh acquired by the State Government under any law for the time being in force, any transfer or other disposition of Shamlat Deh after the 26th January, 1970 shall not effect the rights of the Municipal Committee therein under this Act.
