Section 9(3) in The Haryana Ceiling of Land Holdings Act, 1972
(3)In making the selection such person shall include in the first place the land which had been transferred by him after the appointed day in contravention of the provisions of section 8 and in the second place the land mortgaged by him without possession but shall not include any land -(i)which is declared surplus;(ii)which was under the permissible area of a tenant;under the Punjab law or the Pepsu law.
