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[Cites 0, Cited by 5] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana Ceiling of Land Holdings Act, 1972

(2)The permissible area shall be increased by one-fifth of the permissible area of the primary unit of family for each additional member of family :Provided that the permissible area shall not exceed twice the permissible area of the primary unit of family.