Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 408B] [Entire Act]

State of Haryana - Subsection

Section 408B(2) in Haryana Municipal Corporation Act, 1994

(2)Where an appeal is preferred under sub-section (10, the Commissioner may stay the enforcement of the order of the competent authority for such period and on such conditions, as it deems fit.