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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3) in The Haryana Ceiling of Land Holdings Act, 1972

(3)[ The permissible area shall be further increased up to the permissible area of the primary unit of a family for each separate unit:Provided that where the separate unit also owns any land, the same shall be taken into account for calculating the permissible area.