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 9] [Entire Act] State of Haryana - Subsection Section 9(1) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 (1)An appeal shall lie from every order of the Collector made in respect of any public premises under Section 5 or Section 7 to the Commissioner.
