Section 1 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
1. Short title, extent and commencement.
(1)This Act may be called the Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972.(2)It extends to the whole of the State of Haryana.(3)It shall be deemed to have come into force on the 10th day of August, 1959 except Sections 11, 18 and 19 which shall come into force at once.
