Section 3(1) in Haryana Dholidar, Butimar, Bhondedar and Muqararidar (Vesting of Proprietary Rights) Rules, 2011
(1)Dholidars. Butimars. Bhondedars or Muqararidars or their successorin- interest whose period of twenty years have been completed on the date of commencement of the Act, shall apply in Annexure-I to the Collector concerned within a period of six months from the date of commencement of these rules for vesting of proprietary rights.
