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 2] [Entire Act] State of Haryana - Subsection Section 2(k) in Faridabad Complex (Regulation and Development) Act, 1971 (k)"site" means any land on which building is proposed to be erected or re-erected or which is transferred by the Chief Administrator under section 53 of this Act;
