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 2] [Entire Act] State of Haryana - Subsection Section 2(ii) in Haryana Urban Development Authority (Preservation of Trees) Regulations, 1979 (ii)"Operational land", means land which is used by public service undertakers for the purpose of carrying on the undertaking of such undertakers;
