Section 18(8) in The Haryana Ceiling of Land Holdings Act, 1972
(8)[ Notwithstanding anything contained in section 21, a person who files an appeal or a revision against the order declaring his land as surplus area and the appeal or revision filed by him fails, shall be liable to pay, for the period he is or has at any time been in possession of the land declared surplus to which he is or was not entitled under the law, a licence fee equal to thirty times the land holdings tax, recoverable in respect of this area.] [Inserted vide Haryana Act No. 18 of 1978.]
