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 7] [Entire Act] State of Haryana - Subsection Section 7(ii) in The East Punjab Refugees Rehabilitation (Buildings and Building Sites) Rules, 1948 (ii)the purchaser has set up his permanent business and shifted his residence to a place other than the place where he had purchased the site.
