Legal Document View

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
[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(1) in The Haryana Ceiling of Land Holdings Act, 1972

(1)Where any land [is acquired or has vested] [Substituted by Haryana Act 14 of 1977 and shall be deemed to have been substituted w.e.f. the 23rd day of December, 1972.] under section 12, there shall be paid for it an amount calculated at the rates shown in the table below, namely :-TABLE
Rate per acre in rupees Value of land as shown in the Schedule to thisAct
1 2 3 4 5
For first 10 hectares For next 20 hectares For remaining land Paise or Annas
2000 1760 1600 100 or more 16 or more
1875 1650 1500 94 15
1750 1540 1400 87 14
1625 1430 1300 81 13
1500 1320 1200 75 12
1375 1210 1100 69 11
1250 1100 1000 62 10
1125 990 900 56 9
1000 880 800 50 8
875 770 700 44 7
750 660 600 37 6
625 550 500 31 5
500 440 400 25 4
375 330 300 20 3
250 220 200 12 2
200 160 150 10 1