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 1] [Section 200] [Entire Act] State of Haryana - Subsection Section 200(h) in The Haryana Municipal Act, 1973 (h)render licences necessary for using premises as stables, cow- houses or houses or enclosures for sheep, goats or swine, and regulate the grant and withdrawal of such licences;
