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 22] [Entire Act] State of Haryana - Section Section 11 in Haryana Urban (Control of Rent and Eviction) Act, 1973 11. Conversion of a residential building into a non-residential building. - No person shall convert a residential building into a non-residential building except with the permission in writing of the Controller.
