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 114] [Entire Act] State of Haryana - Subsection Section 114(2) in Haryana Municipal Corporation Act, 1994 (2)A vehicle or animal kept outside the limits of the Municipal area but regularly used within such limits shall be deemed to be kept for use in the Municipal area.
