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 11] [Entire Act] State of Haryana - Subsection Section 11(1) in The Haryana Municipal Act, 1973 (1)The term of office of [elected president and members] [Substituted 'elected members' by Haryana Act No. 33 of 2019, dated 4.9.2019.] shall be five years from the date appointed for the first meeting of the municipality.
