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 142(1)] [Section 142] [Entire Act] State of Haryana - Subsection Section 142(1)(d) in Haryana Municipal Corporation Act, 1994 (d)any land, building or vehicle in or upon which any advertisement liable to fee under this Act is exhibited or displayed.