Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Haryana - Subsection

Section 60(3)(a) in Haryana Municipal Corporation Act, 1994

(a)not less than seven days' clear notice in writing specifying the question shall be given to the Corporation Secretary;