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 8] [Entire Act] State of Haryana - Subsection Section 8(7) in Haryana Management of Municipal Properties and State Properties Rules, 2007 (7)When the State Government has accorded its sanction to a sale by allotment, the municipality shall take further action as per provisions of these rules.
