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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(5)(ix) in The Haryana Municipal Common Lands (Regulation) Act, 1974

(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.