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 19] [Entire Act] State of Haryana - Subsection Section 19(2) in Haryana Management of Municipal Properties and State Properties Rules, 2007 (2)The Deputy Commissioner may, after hearing the appeal, confirm, modify or reverse the order appealed from and may pass such orders as he deems fit.
