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 209] [Entire Act] State of Haryana - Subsection Section 209(3) in The Haryana Municipal Act, 1973 (3)The Deputy Commissioner after giving opportunity of hearing to both the parties shall dispose of the appeal by conferring, varying or setting aside the order appealed against or he may pass such other orders as he may deem fit.]
