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THE HARYANA COMMON PURPOSES LAND EVICTION & RENT RECOVERY ACT, 1985
THE HARYANA COMMON PURPOSES LAND EVICTION & RENT RECOVERY ACT, 1985
HARYANA ACT NO. 15 OF 1985
An Act to provide for eviction of unauthorised occupants from land reserved for common purposes under the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948.
CONTENTS
1. Short title.
2. Definitions
3. Application of Haryana Act 24 of 1972 to common purposes land.
Be it enacted by the Legislature of the State of Haryana in the Thirty-sixth Year of the Republic of India as follows:-
1. SHORT TITLE -(1) This Act may be called the Haryana Common Purposes Land Eviction and Rent Recovery Act, 1985.
2. DEFINITIONS -In this Act, unless the context otherwise requires, “common purposes land? means the land reserved for the common purposes of a village under Section 18 of the East Punjab Holdings(Consolidation and Prevention of Fragmentation )Act, 1948, the management and control whereof vests in the State Government or the Gram Panchayat under Section 23-A if the aforesaid Act.
3. APPLICATION OF HARYANA ACT 24 OF 1972 TO COMMON PURPOSES LAND - Notwithstanding anything contained in any law for the time being in force, the provisions of the Haryana Public Premises and Land (Eviction and Rent Recovery ) Act, 1972, shall apply to common purposes land which shall be deemed to be public premises for the purpose of the said Act.
