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

State of Haryana - Subsection

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

(vii)was Shamlat Deh, was assessed to land revenue and has been in the individual cultivating possession of co-shares not being in excess of their respective shares in it on or before the 26th January, 1970;