Section 16(2A) in The Haryana Ceiling of Land Holdings Act, 1972
(2A)[ The amount payable to the members of the family and the separate unit, in respect of the surplus area shall be apportioned between the members of the family as also the separate unit in the same proportion in which they owned or held land before the selection of the permissible area.] [Sub-section (2A) inserted by the Haryana Act 17 of 1976 and shall be deemed to have been inserted w.e.f. 23rd day of December, 1972.]
