Section 32 in The Haryana Ceiling of Land Holdings Act, 1972
32. Withdrawal of exemptions regarding utilisation of surplus area.
- [As from the appointed day] [Substituted by Haryana Act 33 of 1973.] exemptions granted in relation to the utilisation of surplus area under orchards, tea-estates or well run farms by virtue [the provisions of the Punjab law or the Pepsu law or the rules framed or purported to have been framed thereunder] [Substituted by Haryana Act 14 of 1977.] shall stand withdrawn.
