Section 33(2)(iii) in The Haryana Ceiling of Land Holdings Act, 1972

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2)(iii) in The Haryana Ceiling of Land Holdings Act, 1972

(iii)[ the revisional power of the Financial Commissioner under section 24 of the Punjab law or under sub-section (3) of section 39 of the Pepsu law, as the case may be, shall be exercised as if this Act had not been passed; and the area declared surplus in exercise of such revisional power shall vest in, and be utilized by, the State Government in accordance with the provisions of this Act; [Inserted by Haryana Act 14 of 1977.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 33(2)(iii) in The Haryana Ceiling of Land Holdings Act, 1972