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 203L] [Entire Act] State of Haryana - Subsection Section 203L(1) in The Haryana Municipal Act, 1973 (1)There shall be constituted a Fund to be called the Haryana Urban Infrastructural Development Fund which shall vest in the Board.
