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 2] [Entire Act] State of Haryana - Subsection Section 2(12A) in The Haryana Municipal Act, 1973 (12A)[ "Finance Commission" means the Finance Commission constituted by the State Government under Articles 243I and 243Y of the Constitution of India;] [Caluse 12A Added vide Haryana Act No. 3 of 1994.]
