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 162] [Entire Act] State of Haryana - Subsection Section 162(1) in The Haryana Municipal Act, 1973 (1)the committee may, at any time, undertake the house-scavenging of any house or building on the application or with the consent of the occupier.
