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 203C] [Entire Act] State of Haryana - Subsection Section 203C(5) in The Haryana Municipal Act, 1973 (5)The Director shall cause to be published by notification the plans approved by the State Government under sub-section (4) for the purpose of inviting objections thereon.
