Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(2) in The Haryana Ceiling of Land Holdings Act, 1972 (2)The burden of proving the transfer [or disposition] [Inserted by Act 17 of 1976.] to be a bona fide one shall be on the transferor.
