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(c) in Haryana Evacuee Properties (Management and Disposal) Act, 2008 (c)"family" in relation to a person, means the individual, the wife or husband, as the case may be, of such individual and their unmarried minor children;
