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 155] [Entire Act] State of Haryana - Subsection Section 155(1) in The Haryana Municipal Act, 1973 (1)Any person aggrieved by an award made under Section 154 may, within thirty days from the date of the communication to him of the award prefer an appeal in writing to the Deputy Commissioner of the district wherein the committee is situated.
