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 167] [Entire Act] State of Haryana - Subsection Section 167(2) in Haryana Municipal Corporation Act, 1994 (2)No contract which is not made in accordance with the provisions of this Act and the bye-laws made thereunder shall be binding on the Corporation.
