Section 8(3) in The Haryana Ceiling of Land Holdings Act, 1972
(3)If any person transfers [or disposes of] any land after the appointed day in contravention of the provisions of sub-section (1), the land so transferred [or disposed of] [Inserted by Act 17 of 1976.] shall be deemed to be owned or held by that person in calculating the permissible area. The land exceeding the permissible area so calculated shall be the surplus area of the person and in case of the area left with him after such transfer [or disposition of] is equal to the surplus area so calculated, the entire area left with him shall be deemed to be the surplus area. If the area left with him is less than the surplus area so calculated, the entire area left with him shall be deemed to be the surplus area and to the extent of the deficiency in it the land so transferred [or disposed of] shall also be deemed to be the surplus area. If there is more than one transferee, the deficiency of the surplus area shall be made up from each of the transferees in the proposition to the land transferred [or disposed of] to them.
