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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2) in The Haryana Ceiling of Land Holdings Act, 1972

(2)If the person in possession of the surplus area refuses or fails without reasonable cause to comply with the order issued under sub-section (1), the prescribed authority may take possession of the surplus area and may for that purpose use such force as may be necessary.