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 4] [Entire Act] State of Haryana - Subsection Section 4(9) in The Haryana Municipal Common Lands (Regulation) Rules, 1976 (9)The committee may, by resolution passed in this behalf, depute any officer to conduct the auction after giving due publicity in the manner specified in sub-rule (10).
