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(5A) in The Haryana Municipal Act, 1973 (5A)[ "Chief Administrator" means the Chief Administrator of the Board;] [Inserted vide Haryana Act No 5 of 2002.]
