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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(4)(b) in The Punjab Resumption of Jagirs Act, 1957

(b)as respects any period -
(i)[ after the 1st November, 1956, shall mean the Government of the State of Punjab. [Substituted for old sub-clause (b) by the Haryana Adaptation of Laws Order, 1968.]
(ii)after the 1st November, 1956, but before the 1st November, 1966, shall mean the Government of the State of Haryana]