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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2) in The Urban land (Ceiling and Regulation) Repeal Act, 1999

(2)It applies in the first instance to the whole of the State of Haryana and Punjab and to all the Union Territories; and it shall apply to such other State which adopts this Act by resolution passed in that behalf under clause (2) of Article 252 of the Constitution.