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(46) in Haryana Municipal Corporation Act, 1994 (46)"Railway administration" would have the same meaning as assigned to it in the Indian Railway Act, 1890 (Act 9 of 1890);
