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 Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 15] [Entire Act] State of Haryana - Subsection Section 15(1) in The Haryana Ceiling of Land Holdings Act, 1972 (1)The surplus area acquired or vested under section 12 shall be at the disposal of the State Government.
