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 210] [Entire Act] State of Haryana - Subsection Section 210(1) in The Haryana Municipal Act, 1973 (1)No compensation shall be claimable by an owner for any damage which he may sustain in consequence of the prohibition or erection of any building.
