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 3] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(15A) in The Haryana Municipal Act, 1973 (15A)[ "municipality" means an institution of self-government constituted under Section 2A which may be a Municipal Committee or a Municipal Council or a Municipal Corporation;] [Substituted by Act 3 of 1994.]
