Section 2(5) in The Haryana Municipal Common Lands (Regulation) Act, 1974
(5)lands belonging to the Gram Panchayat of a village and Abadi Deh of which has been included in a municipality and where the Panchayat consists of more than one village the lands belonging to the Panchayat in respect of that village or villages, the Abadi Deh of which has been included in a municipality :but does not include land which -(i)has been allotted on quasi-permanent basis to a displaced person;(ii)has been acquired under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954) or has been treated as evacuee property under the Administration of the Evacuee Property Act, 1950 (Central 31 of 1950) or is of composite nature in which evacuee and non- evacuee shares have not yet been separated;(iii)has been partitioned and brought under cultivation by individual land holders before the 26th January, 1970;(iv)having been acquired before the 26th January, 1970, by a person by purchase or in exchange for proprietary land from a co-share in the Shamlat Deh, is so recorded in the Jamabandi or is supported by a valid deed;(v)is described in the revenue records as Shamlat Tarafs, Pattis, Pannas or Tholas and is not used according to revenue records for common purposes or for the benefit of the community or a part thereof;(vi)lies outside the Abadi Deh and is used as Gitwar, Bara, Manure pit or house or for cottage industry;(vii)was Shamlat Deh, was assessed to land revenue and has been in the individual cultivating possession of co-shares not being in excess of their respective shares in it on or before the 26th January, 1970;(viii)is used as a place of worship or for purposes subservient thereto; and(ix)belongs to the Gram Panchayat of a village the Abadi Deh of which has not been included in a municipality and where the Panchayat consists of more than one village, the lands belonging to the Panchayat in respect of that village or villages, the Abadi Deh of which has not been included in a municipality.
