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] [Entire Act] State of Haryana - Section Section 18 in Haryana Evacuee Properties (Management and Disposal) Act, 2008 18. Non-Applicability of Punjab Tenancy Act 1887. - No person shall be declared as occupancy tenant in respect of any evacuee property under the Punjab Tenancy Act, 1887 (Act XVI of 1887).
