Section 3(2)(d) in The Pepsu Tenancy and Agricultural Lands Act, 1955

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State of Haryana - Subsection

Section 3(2)(d) in The Pepsu Tenancy and Agricultural Lands Act, 1955

(d)where a landowner died within a period of six months from the commencement of the President's Act, the permissible limit shall be determined with reference to the land which has developed upon each of his successors-in-interest, including any land held by such successors-in-interest immediately before the death of the landowner.

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State of Haryana - Subsection

Section 3(2)(d) in The Pepsu Tenancy and Agricultural Lands Act, 1955