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 2] [Entire Act] State of Haryana - Subsection Section 2(14A) in The Haryana Municipal Act, 1973 (14A)[ "Member" means a member of the municipality duly elected or nominated by the State Government;] [Added by Haryana Act No. 26 of 2006.]
