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 17 in The Haryana Development and Regulation of Urban Areas Rules, 1976 17. Transfer of licence [Section 24]. - The coloniser shall not transfer the licence granted to him under the rule 12 to any other person without the prior approval of the Director.
