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 34] [Entire Act] State of Haryana - Subsection Section 34(1) in The Haryana Municipal Act, 1973 (1)The State Government may constitute Wards Committees consisting of one or more wards within the territorial area of a municipality having a population of three lakhs or more in the manner as may be prescribed by rules.
