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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(5)(ii) in The Haryana Municipal Common Lands (Regulation) Act, 1974

(ii)has been acquired under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954) or has been treated as evacuee property under the Administration of the Evacuee Property Act, 1950 (Central 31 of 1950) or is of composite nature in which evacuee and non- evacuee shares have not yet been separated;