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 277] [Entire Act] State of Haryana - Subsection Section 277(1) in The Haryana Municipal Act, 1973 (1)Any committee constituted under the Punjab Municipal Act, 1911, which has functioned for a period of [Six years] [See Haryana Act No. 23 of 1978.] shall, from the date of commencement of this Act, cease to function.
