Legal Document View

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
[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of Haryana - Subsection

Section 145(1)(d) in The Haryana Municipal Act, 1973

(d)lodged in premises occupied by members of two or more families and any of such occupiers objects to his continuing to lodge in such premises;