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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of Haryana - Subsection

Section 145(1)(c) in The Haryana Municipal Act, 1973

(c)living in a room or house which he neither owns nor pays rent for nor occupies as the guest or relative of any person who owns or pays rent for it; or