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 31] [Entire Act] State of Haryana - Subsection Section 31(h) in The Haryana Municipal Act, 1973 (h)the condition on which registers, documents, maps and plans of the committee may be inspected by the public, and copies thereof supplied, and the fees payable for such inspection or for the supply of such copies;
