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 3] [Section 12] [Entire Act] State of Haryana - Subsection Section 12(2) in The Haryana Ceiling of Land Holdings Act, 1972 (2)The right and interest of the tenant in his surplus area which is included within the permissible area of the landowner shall stand extinguished.
