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 4] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(q) in The Haryana Ceiling of Land Holdings Act, 1972 (q)[ "separate unit" means an adult son living with his parents or either of them and in case of his death his widow and children, if any.] [Substituted by Haryana Act 17 of 1976.]
