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 215] [Entire Act] State of Haryana - Subsection Section 215(3) in The Haryana Municipal Act, 1973 (3)The bye-laws made under the aforesaid sub-section shall cease to operate when the State Government makes bye-laws in that behalf.
