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

State of Haryana - Subsection

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

(iv)having been acquired before the 26th January, 1970, by a person by purchase or in exchange for proprietary land from a co-share in the Shamlat Deh, is so recorded in the Jamabandi or is supported by a valid deed;