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] [Entire Act] State of Haryana - Section Section 140 in The Haryana Municipal Act, 1973 140. Previous notice to be given. - Except in cases to which Sections 218 and 220, relate the committee shall cause not less than fourteen days' notice in writing to be given to the owner or occupier before commencing any operations under Section 138.
