Legal Document View

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
[Cites 0, Cited by 0] [Section 203(1)] [Section 203] [Entire Act]

State of Haryana - Subsection

Section 203(1)(a) in The Haryana Municipal Act, 1973

(a)the restriction of the erection or re-erection of buildings or any class of buildings in the whole of or any part of municipality, and of the use to which they may be put.