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 100] [Entire Act] State of Haryana - Subsection Section 100(2) in The Haryana Municipal Act, 1973 (2)No appeal shall be entertained unless the appellant has paid all other municipal taxes due from him to the committee up to the date of such appeal.
