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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2)(iii) in The Haryana Ceiling of Land Holdings Act, 1972

(iii)a tenant liable to ejectment as a result of an ejectment order or decree passed against him under clause (i) of sub-section (1) of section 9 of the Punjab law or sub-section (1) of section 7A of the Pepsu law, may be allotted land to the extent of the area mentioned in section 9A of the Punjab law or section 7A of the Pepsu law, as the case may be;