Section 6 in Haryana Municipal Business Bye-laws 1981
6. Estoppel [Section 31(b)].
- No decision of the committee shall be reopened before the expiry of a period of six months from the date of its recording except in compliance with an order of the Secretary to Government, Haryana, Local, Government Department or of the Commissioner of the Division or the Deputy Commissioner of the District or on a requisition made by any member, and supported by two-thirds of the members actually serving at that time. The requisition shall be circulated by the President for opinion of the members.
