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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(i) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948

(i)"standard area" in respect of any class of land means the area which the [State] Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular notified area and includes a standard area revised under the said section;