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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(3)(a) in The Punjab Security of Land Tenures Act, 1953

(a)who has been allotted land in excess of fifty standard acres; the permissible area shall be fifty standard acres or one hundred ordinary acres, as the case may be;