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] [Section 172] [Entire Act]

State of Haryana - Subsection

Section 172(g) in The Haryana Municipal Act, 1973

(g)subject to the provisions of any rules prescribing the conditions on which property vesting in the committee may be transferred, may lease, sell or otherwise dispose of any property acquired by the committee under clause (f); or any land vesting in and used by the committee for a public street and no longer required thereto, and in so doing may impose condition regulating the removal and construction of buildings upon it and the other uses to which such land may be put: