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] [Entire Act]

State of Haryana - Section

Section 11 in The East Punjab Displaced Persons Land Re-settlement Act, 1949

11. Instruction not to require stamp and registration.

- Notwithstanding anything contained in any law for the time being in force, no instrument in writing giving effect to a transfer by the Custodian or Rehabilitation Authority of any land of an evacuee shall require stamp attestation or registration.