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 7 in Transfer of Houses Policy 7. The original allottee will not be eligible for the allotment of a house by the Board for five years from the date of transfer. The condition will not, however, be applicable in case of registration under without eligibility conditions, scheme.
