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 17] [Entire Act] State of Haryana - Subsection Section 17(vi) in Haryana Management of Municipal Properties and State Properties Rules, 2007 (vi)The municipality shall not be responsible for levelling the uneven sites or for filling in sites which are at the lower level than the other sites;
