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 2] [Entire Act] State of Haryana - Subsection Section 2(4A) in The Punjab New Capital (Periphery) Control Act, 1952 (4A)[ "Local Authority" means the Municipal Committee, Municipal council or Municipal Corporation;] [Substituted by Haryana Act No. 22 of 1999.]
