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] [Entire Act]

State of Haryana - Section

Section 121 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955

121. Protection from ejectment of person referred to in section 20 of the Act.

- The period during which person to whom the provisions of section 9 apply, shall not be liable to be ejected from any immovable property other than agricultural land in lawful possession shall be two years in all cases.