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 1] [Section 273] [Entire Act] State of Haryana - Subsection Section 273(4) in The Haryana Municipal Act, 1973 (4)The decision of the District Judge on appeal, and subject only to such decision, the order of the Tribunal under Section 272 shall be final and conclusive.
