Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(1) in The Haryana Municipal Act, 1973

(1)Any person aggrieved by an order of the committee, the executive officer or the secretary, as the case may be, made under Section 208 may prefer an appeal against the order to the Deputy Commissioner within the period specified in the order for the demolition of the erection of work to which it relates.