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 4] [Entire Act] State of Haryana - Subsection Section 4(4) in The Haryana Prevention of Defacement of Property Act, 1989 (4)[Sums paid by way of composition under this section shall be credited to local authority fund.] [Substituted by Haryana Act 10 of 1996.]
