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

State of Haryana - Subsection

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

(v)is described in the revenue records as Shamlat Tarafs, Pattis, Pannas or Tholas and is not used according to revenue records for common purposes or for the benefit of the community or a part thereof;