Section 17 in The Haryana Ceiling on Land Holdings Rules, 1973
17. Repeal.
- The Pepsu Tenancy and Agricultural Lands Rules, 1958, the Punjab Security of Land Tenures Rules, 1953, and Punjab Security of Land Tenures Rules, 1956, as amended from time to time, are hereby repeated in so far as they relate to the matters dealt in these rules and are inconsistent with these rules;Provided that, notwithstanding the repeal of the said rules, anything done or any action taken in the exercise of any power conferred by or under the said rules shall be deemed to have been done or taken in exercise of the powers conferred by or under these rules, as if these rules were in force on the day, on which such thing was done or action was taken.Form IDeclaration Form(Under Section 9)Presented toDeclaration by ........................., son of ..........................., Village ............................, Tehsil ......................., District ................................... under section 9 of the Haryana Ceiling on Land Holdings Act, 1972, regarding particulars of land owned by him and his family and selection of permissible area for him and his family members.
