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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(b) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(b)that any land under the bed of a stream or torrent flowing through or from the Shiwalik mountain range within the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall be assigned for any common purpose;