Section 4(1) in The Haryana Ceiling of Land Holdings Act, 1972
(1)The permissible area in relation to a landowner or tenant or mortgagee with possession or partly in one capacity or partly in another, of person or family consisting of husband, wife and upto three minor children (hereinafter referred to as "the primary unit of family"), shall be, in respect of -(a)land under assured irrigation capable of growing at least two crops in a year (hereinafter referred to as the land under assured irrigation), 7.25 hectares;(b)land under assured irrigation capable of growing at least one crop in a year, 10.9 hectares;(c)land of all other types including land under orchard, 21.8 hectares.
