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 32] [Entire Act] State of Haryana - Subsection Section 32(2) in The Haryana Municipal Act, 1973 (2)The State Government may by notification delegate to any officer not below the rank of an Extra Assistant Commissioner all or any of the powers conferred under this Act on the Deputy Commissioner.
