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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(c) in The Haryana Ceiling on Land Holdings Rules, 1973

(c)where land is commanded for irrigation by a Government tubewell, the area of such land shall be multiplied by half of the irrigation intensity ratio specified against Government tubewell in Scheduled 'A'. The figure thus arrived at shall be treated as 'A' category land and the remaining area of such land shall be treated as 'C' category land;