Section 15(4) in The Haryana Ceiling on Land Holdings Rules, 1973

[Cites 0, Cited by 0] [Section 15] [Entire Act]

4.27X 3 + 10.73 = 23.54 hectares.

Permissible area =| 21.823.54| X| 15 = 13.9 hectares.

Surplus area = 25 - 13.9 = 11.1 hectares.

(ii)In case he selects 10 hectares of 'Thur' or 'Kallar' land, his permissible area will be determined as under :-

'B' Category land = 10 X| 572| X| 1100| = 2.85 hectares.

'C' Category land = 10 - 2.85 = 7.15 hectares.

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