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State of Haryana - Section

Section 101D in The Punjab Land Revenue Act, 1887

101D. Order under the proviso to sub-section (1) of section 101-B to cease to apply to rights voluntarily transferred to a landowner of the estate to which the land is transferred by fixing boundary.

- When any person possessing any rights in any land, in regard to the rights in which an order has been made under the proviso to sub-section (1) of section 101-B, voluntarily transfers such rights to any land-owner of the estate, in the land-owners of which, but for such order, such rights would vest under the operation of sub-section (1) of section 101-B, the right so transferred shall forthwith cease to be subject to such order.