Section 5(2)(d) in The Haryana Ceiling on Land Holdings Rules, 1973

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(d) in The Haryana Ceiling on Land Holdings Rules, 1973

(d)[ where irrigation by canal water or Government tubewell is supplemented by water drawn from privately owned tubewell, pumping set, well or other sources, the area treated as 'AA' category land in accordance with the provisions of sub-rule (3) or sub-rule (4) shall be added to the land determined under the aforesaid clause (a), clause (b) or clause (c), as the case may be.] [Substituted by Notification No. G.S.R. 222/H.A. 27/72/S. 31 and (4)/76 Dated 15.10.1976.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 5(2)(d) in The Haryana Ceiling on Land Holdings Rules, 1973