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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Haryana - Subsection

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

(g)"land" means land which is not occupied as the site of any building in a town or village and is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes -