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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(g) in The Haryana Ceiling of Land Holdings Act, 1972

(g)[ land acquired by a person for non-agricultural purposes and falling within `urban area' as defined under the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975); [Added by Haryana Act No. 20 of 2011, dated 19.10.2011.]