Section 4(4) in The Haryana Ceiling of Land Holdings Act, 1972
(4)The permissible area shall be determined on the basis of valuation to be calculated in the prescribed manner taking into consideration the ownership of the means of irrigation, their intensity and such other factors as may be prescribed subject to the condition that the total physical holding does not exceed 21.8 hectares.] [Substituted by Haryana Act 17 of 1976.]
