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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(2)(i) in The Haryana Ceiling of Land Holdings Act, 1972

(i)the applications for the purchase of land under section 18 of the Punjab Law or section 22 of the Pepsu Law, as the case may be, pending immediately before the commencement of this Act, which shall be disposed of as if this Act had not been passed;