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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(2)(v) in The Haryana Ceiling of Land Holdings Act, 1972

(v)a person from any other eligible category may be allotted land to the extent of two hectares of the category specified in clause (c) of sub-section (1) of section 4 or land of equivalent value subject to the condition that the land so allotted and the land held by him, if any, do not exceed two hectares of land of the category specified in clause (c) of sub-section (1) of section 4 or land of equivalent value:]