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 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976

(2)The memorandum shall set forth, concisely and under distinct heads, the grounds of objection to the order appealed without any argument or narrative, and such grounds shall be numbered consecutively.