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 195(3)] [Section 195] [Entire Act] State of Haryana - Subsection Section 195(3)(b) in The Haryana Motor Vehicles Rules, 1993 (b)any rent which may be due from the local authority to a person on account of the land and building included in the stand; and