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 10] [Entire Act] State of Haryana - Subsection Section 10(11) in The Punjab Industrial Housing Rules, 1956 (11)The house will be used and occupied for the purpose of residence only by the allottee and by the bona fide members of his family only and not for any other purpose.
