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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(4)(ii) in The Haryana Ceiling on Land Holdings Rules, 1973

(ii)In case he selects 10 hectares of 'Thur' or 'Kallar' land, his permissible area will be determined as under :-