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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(3)(c) in The Punjab Security of Land Tenures Act, 1953

(c)who has been allotted land less than thirty standard acres, the permissible area shall be thirty standard acres, including any other land or part thereof, if any, that he owns in addition.]