Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 12] [Entire Act]

State of Haryana - Section

Section 33 in The Haryana Ceiling of Land Holdings Act, 1972

33. Repeal and saving.

(1)The provisions of the Punjab Security of Land Tenures Act, 1953, and the Pepsu Tenancy and Agricultural Lands Act, 1955, which are inconsistent with the provisions of this Act are hereby repealed.
(2)The repeal of the provisions of the enactments mentioned in sub-section (1), hereinafter referred to as the said enactments, shall not affect -
(i)the applications for the purchase of land under section 18 of the Punjab Law or section 22 of the Pepsu Law, as the case may be, pending immediately before the commencement of this Act, which shall be disposed of as if this Act had not been passed;
(ii)the proceedings for the determination of the surplus area pending immediately before the commencement of this Act, under the provisions of either of the said enactments, which shall be continued and disposed of as if this Act had not been passed, and the surplus area so determined shall vest in, and be utilised by, the State Government in accordance with the provisions of this Act;
(iii)[ the revisional power of the Financial Commissioner under section 24 of the Punjab law or under sub-section (3) of section 39 of the Pepsu law, as the case may be, shall be exercised as if this Act had not been passed; and the area declared surplus in exercise of such revisional power shall vest in, and be utilized by, the State Government in accordance with the provisions of this Act; [Inserted by Haryana Act 14 of 1977.]
(iv)the power exercisable under section 5-C of the Punjab law or under section 32-BB of the Pepsu law, as the case may be, shall be exercised as if this Act had not been passed; and the area determined surplus in exercise of such power shall vest in, and be utilised by, the State Government in accordance with the provisions of this Act :
Provided that the powers of the Pepsu Land Commission under the Pepsu law shall vest in, and be exercised by, the Collector of the district concerned.] [Inserted by Haryana Act 17 of 1976.]
(3)Save as provided in sub-section (2), no authority shall pass an order in any proceedings whether instituted before or after the commencement of this Act which is inconsistent with the provisions of this Act.The Schedule for Ambala District[See Section 16(1)]Valuation Statement Land(Figures represent value in annas per acre)
Class of Land
Tehsil Chahi Chahi and Abi Chahi, Nehri and Abi
  Area of assessment circle Valuation Area or assessment circle Valuation Area of assessment circle Valuation
1 2 3 4 5 6 7
Ambala and Kalka .. .. All tehsil 15 .. ..,
Jagadhri .. .. .. .. All tehsil 15
Naraingarh All tehsil 15 .. .. .. ..,
Sailab Abi Brani and Bagh Barani
Area of assessment circle Valuation Area or assessment circle Valuation Area or assessment circle Valuation
8 9 10 11 12 13
All tehsil 9 .. .. All tehsil 10
All tehsil 9 .. .. Kandi and Northern Jamna Khadar circle 8
        Bangar circle 10
        Southern Jamna Khadar and Som Khadar circle 11
All tehsil 9 Seoti 16 Seoti circle 9
    Ghar 14 Ghar circle 8
Note-1. Banjar land shall be valued at 2 annas.