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 96] [Entire Act] State of Haryana - Subsection Section 96(2) in Haryana Urban Development Authority Act, 1977 (2)Any arrears of betterment charges shall be recoverable as arrears of land revenue.
