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 21] [Entire Act] State of Haryana - Subsection Section 21(3) in Haryana Municipal Corporation Act, 1994 (3)Any person aggrieved by the order of the prescribed authority may file an appeal to the District Judge within a period of thirty days from the date of the order.
