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 1] [Entire Act] State of Haryana - Section Section 265 in The Haryana Municipal Act, 1973 265. Appointment of Tribunal by State Government. - The State Government may appoint a Tribunal consisting of one more person to hold an inquiry.
