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 0] [Section 109] [Entire Act] State of Haryana - Subsection Section 109(b) in Haryana Urban Development Authority Act, 1977 (b)the terms and conditions referred to in Section 82 subject to which the user of lands and buildings in contravention of plans may be continued;
