Section 4 in The Haryana Ceiling on Land Holdings Rules, 1973
4. Tenants.
[Section 3(s)]. - The following relations of the landlord shall not fall under the definition of a tenant, namely :-(i)children;(ii)father/mother;(iii)sisters of the father/mother and their husbands;(iv)brothers of father/mother and their wives;(v)brother, their wives and their children;(vi)sisters, their husbands and their children;(vii)wife, her parents, her brothers and their wives, her sisters and their husbands.
