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 1] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(m) in The Haryana Development and Regulation of Urban Areas Act, 1975 (m)"plot/flat holder" means a person in whose favour a plot/flat in a colony has been transferred or agreed to be transferred by the colonizer;
