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 1] [Entire Act]

State of Haryana - Section

Section 175 in The Haryana Municipal Act, 1973

175. Order of committee on notice being given under Section 174.

- The committee may, within one month of the receipt of the notice required by sub- section (2) of Section 174, issue -
(a)an order directing that for a period therein specified, which shall not be longer than one month from the date of such order, the intended work shall not be proceeded with; or
(b)an order requiring further particulars.