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 0] [Section 11(1)] [Section 11] [Entire Act] State of Haryana - Subsection Section 11(1)(ii) in The Haryana Ceiling on Land Holdings Rules, 1973 (ii)the remaining nine equated instalments shall become due at regular annual interval following the date of first instalment.