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 215] [Entire Act] State of Haryana - Subsection Section 215(1) in The Haryana Municipal Act, 1973 (1)In any case in which no bye- laws have been made by the State Government under Section 31 or Section 200 or Section 201, or Section 202 or Section 212, the committee may make bye-laws for that purpose.
