Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Haryana - Subsection

Section 205(4) in The Haryana Municipal Act, 1973

(4)Subject to the provisions of sub-section (1) the committee or the Executive Officer, as the case may be, may sanction the erection or re- erection of any building either absolutely or subject to such modifications in accordance with the bye-laws and rules as it, or he, as the case may be, may deem fit.