Section 22(1)(a) in The Haryana Ceiling of Land Holdings Act, 1972

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(1)(a) in The Haryana Ceiling of Land Holdings Act, 1972

(a)the transfer [or disposition] [Inserted by Haryana Act 17 of 1976.] of which to him either by the act of parties or by the operation of law is invalid under the provisions of this Act; or

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State of Haryana - Subsection

Section 22(1)(a) in The Haryana Ceiling of Land Holdings Act, 1972