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[Cites 0, Cited by 14] [Section 33(2)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2)(ii) in The Haryana Ceiling of Land Holdings Act, 1972

(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;