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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(6) in The Himachal Pradesh Ceiling on Land Holdings Act, 1972

(6)Where a person is a member of the family, the land held by such person together with the land held by all the members of the family shall be taken into account for the purpose of calculating the permissible area.