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 162] [Entire Act] State of Haryana - Subsection Section 162(3) in The Haryana Municipal Act, 1973 (3)The occupier of any house or building affected by the notice, may at any time, after the issue thereof, apply to the committee to exclude that house or building from the notice.
