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 155] [Entire Act] State of Haryana - Subsection Section 155(3) in The Haryana Municipal Act, 1973 (3)A further appeal shall lie to the State Government provided that when the award is confirmed by the Deputy Commissioner no such appeal shall lie.
