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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4) in The Haryana Ceiling of Land Holdings Act, 1972

(4)Where mortgagee rights have been acquired by the State Government, the amount payable to the mortgagee shall be the mortgage money due to him or the amount payable for acquisition of land under this section, which ever is less.