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 7] [Entire Act] State of Haryana - Subsection Section 7(1) in The East Punjab Displaced Persons Land Re-settlement Act, 1949 (1)When the lease or allotment is in favour of more than one person, any liability imposed by this Act shall be the joint and several liability of each such person.
