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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The Punjab Pre-emption Act, 1913

(1)Except as may otherwise be declared in the case of any agricultural land in a notification by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government no right of pre-emption shall exist within any cantonment.