Section 5 in The Haryana Ceiling of Land Holdings Act, 1972
5. Act not apply to certain lands.
- The provisions of this Act shall not apply to-(a)[ land owned by, or vested in, the State Government, otherwise than under the provisions of this Act, or the Central Government or the Faridabad Complex Administration or a Municipal Committee or a Cantonment Board or a Gram Panchayat or the National Dairy Research Institute, Karnal, or such organisation under the administrative control of State or Central Government as the State Government may, by notification, specify;] [Substituted by Haryana Act 33 of 1973, and shall be deemed always to have been substituted.](b)land belonging to registered co-operative societies formed for the purposes of co-operative farming :[Provided that the person joining the society as a member does not own or hold or contribute to the society land in excess of his permissible area and the co-operative society so formed does not own or hold land in excess of the aggregate of the permissible area of its members;] [Substituted by Haryana Act 17 of 1976.](c)land belonging to primary agricultural co-operative credit societies, land mortgage banks, the State and the Central Co-operative banks and other banks.Explanation. - For the purpose of this clause 'bank' means Banking Company as defined in Section 5 of the Banking Regulation Act, 1949, the State Bank of India constituted under the State Bank of India Act, 1955, Subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959, corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, and any other financial institution notified by the State Government as a bank for the purpose of this Act;(d)land leased by the Haryana State Co-operative Land Mortgage Bank Limited, established under the Punjab Co-operative Land Mortgage Bank Act, 1957;(e)land owned by the Haryana Agricultural University, Hissar, the Kurukshetra University, Kurukshetra, or such other University as the State Government may, by notification, declare.(f)[ land owned by the Haryana Bhudan Yagna Board established under the Punjab Bhudan Yagna Act, 1955 [;] [Inserted by Haryana Act 14 of 1983.]](g)[ land acquired by a person for non-agricultural purposes and falling within `urban area' as defined under the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975); [Added by Haryana Act No. 20 of 2011, dated 19.10.2011.](h)land acquired by a person and put to non-agricultural use, or land in respect of which permission, wherever applicable, has been granted for its use for non-agricultural purposes by the competent authority;(i)land not covered under clauses (g) or (h) above and acquired by a person for non-agricultural purposes :-Provided that if an application is made for conversion of the land use for non-agricultural purposes to the State Government or any other authority appointed by it, within one year from the date of commencement of the Haryana Ceiling on Land Holdings (Amendment) Ordinance, 2011 (Haryana Ordinance No. 4 of 2011) or within one year of the acquisition of land, whichever is later :-Provided further that if such person fails to apply for permission within one year or is denied such permission or fails to put the land to the declared use within the time period specified by the competent authority, then such land shall be excluded from the purview of this clause.]
