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 9 in Punjab Urban Estates (Sale of Sites) Rules, 1965 9. Use of site [Sections 23(2)(a) and 3(2)]. - The transferee shall not use the site or the building erected thereon for a purpose other than that for which it has been sold to him.
