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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Haryana Ceiling on Land Holdings Rules, 1973

(2)Such person may make an application to the prescribed authority so as to arrange to fill up Form I for him. Such an application shall bear a court fee stamp of ten rupees. The person concerned shall be bound to supply the attested copies of the revenue records and other documents required for the purpose of filling in the form in respect of the concerned land.