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

State of Haryana - Subsection

Section 2(2) in The Haryana Municipal Common Lands (Regulation) Act, 1974

(2)lands described in the revenue records as Shamlat Tarafs, Pattis-Pannas or Tholas and used according to revenue records for common purposes or for the benefit of the community or a part thereof;