Section 11(2) in The Haryana Ceiling of Land Holdings Act, 1972
(2)[ The land included in the statement prepared under sub-section (1) as permissible area of the family and the separate unit, shall be owned or held by the members of the family and also the separate unit in the same proportion in which they owned or held land before selection of the permissible area.] [Inserted by Haryana Act 17 of 1976.]
