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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(ix) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(ix)No building, whether existing or to be constructed on any site leased out/transferred under these rules, shall be used for a purpose other than that for which it has been leased/transferred;