Section 4 in The Haryana Ceiling of Land Holdings Act, 1972
4. Permissible area.
(1)The permissible area in relation to a landowner or tenant or mortgagee with possession or partly in one capacity or partly in another, of person or family consisting of husband, wife and upto three minor children (hereinafter referred to as "the primary unit of family"), shall be, in respect of -(a)land under assured irrigation capable of growing at least two crops in a year (hereinafter referred to as the land under assured irrigation), 7.25 hectares;(b)land under assured irrigation capable of growing at least one crop in a year, 10.9 hectares;(c)land of all other types including land under orchard, 21.8 hectares.(2)The permissible area shall be increased by one-fifth of the permissible area of the primary unit of family for each additional member of family :Provided that the permissible area shall not exceed twice the permissible area of the primary unit of family.(3)[ The permissible area shall be further increased up to the permissible area of the primary unit of a family for each separate unit:Provided that where the separate unit also owns any land, the same shall be taken into account for calculating the permissible area.(4)The permissible area shall be determined on the basis of valuation to be calculated in the prescribed manner taking into consideration the ownership of the means of irrigation, their intensity and such other factors as may be prescribed subject to the condition that the total physical holding does not exceed 21.8 hectares.] [Substituted by Haryana Act 17 of 1976.](5)In determining the permissible area for the purpose of clause (a) of sub-section (1), five hectares of land under irrigation from privately owned tubewells, pumping sets, etc., shall be equal to four hectares of land under irrigation from canal as defined in the Northern India Canal and Drainage Act, 1873 (Central Act 8 of 1873), or from State Tube-well as defined in the Punjab State Tubewell Act, 1954 (Punjab Act 21 of 1954).(6)[ For evaluating the land of any person at any time under this Act, the land owned by him immediately before the commencement of this Act as well as the land acquired by him after such commencement by inheritance, bequest or gift from a person to whom he is an heir shall be evaluated as if the evaluation was being made on the appointed day and the land acquired by him after the appointed day in any other manner shall be evaluated as if the evaluation was being made on the date of such acquisition.] [Substituted by Haryana Act 17 of 1976.]
