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 42] [Entire Act] State of Haryana - Subsection Section 42(7) in Faridabad Metropolitan Development Authority Act, 2018 (7)The Authority may levy, with the prior approval of the State Government, a charge, at such rates as may be notified, on any category of motor vehicles in the notified area.
