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[Cites 0, Cited by 2] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(2) in The Punjab Tenancy Act, 1887

(2)It extends to the whole of the territories [-] [The words 'including the pargana of Spiti for the time being' omitted vide Government of India (Adoption of Indian Laws) Order, 1937.] [-] [Words 'for the time being' were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] administered by the [State] [Substituted for the word 'Lieutenant Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, Section 4(1)] Government of [Haryana] [Substituted for 'Punjab' Adaptation of Laws Order, 1968.] [---] [The words 'except the Hazara District' omitted by the Indian (Adaptation of Existing Laws) Order, 1947.] and