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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(xvi) in Haryana Panchayati Raj Act, 1994

(xvi)"common land" means land which is not in the exclusive use of any individual and has, by usage, custom or prescription, been reserved for the common purposes of village community or has been acquired for such purposes;