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 6] [Entire Act]

State of Haryana - Subsection

Section 6(1) in Haryana Evacuee Properties (Management and Disposal) Act, 2008

(1)The Tehsildar may cancel any lease or transfer of any evacuee property with prior approval of State Government in such manner as may be prescribed:Provided that no lease or transfer shall be cancelled, under this sub- , section without giving a reasonable opportunity of being heard.