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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972

(1)If any person who has been evicted from any public premises under this Act again occupies the premises without authority for such occupation he shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.