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 43] [Entire Act] State of Haryana - Subsection Section 43(s) in Haryana Municipal Corporation Act, 1994 (s)the maintenance and development of the value of all properties vested in or entrusted to the management of the Corporation;
