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] [Entire Act] State of Haryana - Section Section 10 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 10. Fragmentation. [Sections 18 and 43(1)(2)(vi)] - No fragmentation of any plot, or building constructed thereon, shall be permitted.
