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 5 in Transfer of Houses Policy 5. Power of ATTORNEY holder is also competent to get the house transferred on behalf of hirer provided the Power of Attorney contained the clause to this effect and the attorney is legal, valid and enforceable.
