Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(iv) in The Haryana Ceiling on Land Holdings Rules, 1973 (iv)'B category land' means the land under assured irrigation capable of growing atleast one crop in a year as mentioned in section 4(1)(b);
