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] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(g) in Haryana Evacuee Properties (Management and Disposal) Act, 2008

(g)"public dues" mean use and occupation charges in respect of any evacuee property which had remained in unauthorized possession of a person and includes charges on account of damages to the property;