Section 16(5) in The Haryana Ceiling of Land Holdings Act, 1972
(5)Where on the land there is any building, structure, tube-well, water course including its subsidiary works, crop or tree including fruit tree, the owner thereof shall, in addition to the amount payable in respect of the land, be entitled to be paid by the State Government an amount therefor which shall be equivalent to fifty percentum of the market value of such building, structure, [tube-well, water course including its subsidiary works,] [crop or tree including fruit tree,] as the case may be, and which shall be determined by the prescribed authority:Provided further that the cost incurred in raising the crop shall be the market value of the crop.
