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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(ii) in The Haryana Ceiling on Land Holdings Rules, 1973

(ii)'A category land' means the land under assured irrigation capable of growing atleast two crops in an year and irrigated by a canal or State tubewell as mentioned in Section 4(1)(a);