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 2] [Entire Act] State of Haryana - Section Section 6 in The Haryana Municipal Common Lands (Regulation) Act, 1974 6. Utilization of income. - All income accruing from the lands vested in a municipal committee under this Act shall be credited to the municipal fund.
