Section 12(3) in The Haryana Ceiling of Land Holdings Act, 1972
(3)[ The area declared surplus or tenant's permissible area under the Punjab law and the area declared surplus under the Pepsu law, which has not so far vested in the State Government, shall be deemed to have vested in the State Government with effect from the appointed day and the area which may be so declared under the Punjab law or the Pepsu law after the appointed day shall be deemed to have vested in the State Government with effect from the date of such declaration.] [Inserted by Haryana Act 17 of 1976 and substituted by Haryana Act 14 of 1977 and shall be deemed to have been substituted from the 23rd day of December, 1972.]
