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 224] [Entire Act] State of Haryana - Subsection Section 224(3) in The Haryana Municipal Act, 1973 (3)If the Magistrate decides that the material seized was stored in the house or building contrary to the provisions of this Act or any rule, bye-law or public notice made or published thereunder, he shall pass an order confiscating the same.
