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 288] [Entire Act] State of Haryana - Subsection Section 288(b) in Haryana Municipal Corporation Act, 1994 (b)living in a room or house which he neither owns nor pays rent for, not occupies as the guest or relative of person who owns, or pays rent for it; or
