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] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000

(2)The eligibility of licensees of category (ii) for the allotment of shop plots shall be determined by the Allotment Committee comprising the concerned Executive Officer-cum-Secretary and the District Marketing Enforcement Officer under the chairmanship of the Chairman/Administrator of the Market Committee.