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 102] [Entire Act] State of Haryana - Subsection Section 102(a) in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955 (a)has sublet or parted with the possession of the whole or any part or the property allotted or leased to him without the permission of a competent authority, or
