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State of Haryana - Section

Section 5 in The Haryana Ceiling on Land Holdings Rules, 1973

5. Evaluation of land

[Section 4]. - (1) The land held by a person shall be evaluated by converting various categories into category land according to the following formula :-
1 unit of A category = land 1.25 units of AA category land 1.5 units of B category= land 3 units of C category land
Such person shall be allowed to select an area equivalent to 21.8 hectares of C category land as permissible area and the remaining land shall be treated as surplus area.
(2)[ Land irrigated by Canal/Government Tubewells. - In case the land is irrigated by canal or Government tubewell] [[Substituted by Notification No. G.S.R. 183/H.A. 26/72/S. 31/Amd. (3)/76. Dated 4.8.1976.], -
(a)where land is commanded for irrigation by a perennial canal, the area of such land shall be multiplied by half of the irrigation intensity ratio specified against such canal in Scheduled 'A' category land and the remaining area of such land shall be treated as 'C' category land :
Provided that where the whole or part of the land so commanded is described in the revenue record as 'Thur' or 'Kallar', the area so described shall be multiplied by half of the irrigation intensity ratio specified against such canal in Scheduled 'A'. The figure thus arrived at shall be treated as 'C' category land;
(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 :
Provided that the extent of land described in the revenue record as 'Thur' or 'Kallar' shall be excluded from the commanded area for the purpose of calculations and shall be treated as 'C' category land;
(c)where land is commanded for irrigation by a Government tubewell, the area of such land shall be multiplied by half of the irrigation intensity ratio specified against Government tubewell in Scheduled 'A'. The figure thus arrived at shall be treated as 'A' category land and the remaining area of such land shall be treated as 'C' category land;
(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.]
Illustrations Under Rules 5(2)(a)