Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(8) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(8)Shops, which were constructed and leased by the municipality more than thirty years back may be sold to the lessee at the market rate with the approval of the Deputy Commissioner concerned.