Section 11(3) in The Haryana Ceiling of Land Holdings Act, 1972
(3)[ A copy of statement prepared under sub-section (1) shall be sent to the person concerned and to the tenants of the landowner by registered post and shall be given on demand on payment of fee. Copies of such statement shall also be sent to the Tahsildar and such other officer as may be prescribed.] [Renumbered by Haryana Act 17 of 1976.]
