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 6] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(f) in The Haryana Ceiling of Land Holdings Act, 1972 (f)[ "family" means husband, wife and their minor children or any two or more of them. [Substituted by Haryana Act No. 17 of 1976.]
