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

State of Haryana - Subsection

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

(b)where land is commanded for irrigation by a non-perennial/restricted perennial canal, the area of such land shall be multiplied by the irrigation intensity ratio specified against such canal in Scheduled 'A'. The figure thus arived at shall be treated as 'B' category land and the remaining area of such land shall be treated as 'C' category land :