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 208A] [Entire Act] State of Haryana - Subsection Section 208A(4) in The Haryana Municipal Act, 1973 (4)In the event of non-payment of the cost by the owner as per subsection (3), the same shall be recoverable as arrears of land revenue.
