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 Punjab - Section

Section 19 in Chandigarh (Sale of Sites and Buildings) Rules, 1960

19. On the termination of this agreement, the hirer shall deliver vacant possession of the said site or building in its original state that is without any damage to the said site/building or fixtures and the cost of the damages, if any, shall be recoverable from the hirer.