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 263] [Entire Act] State of Haryana - Subsection Section 263(2) in Haryana Municipal Corporation Act, 1994 (2)If the person or the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in the notice.
