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 200] [Entire Act] State of Haryana - Subsection Section 200(w) in The Haryana Municipal Act, 1973 (w)regulate the conditions on which and the periods for which permission may be given under sub-section (1) of Section 181 and sub-section (1) of Section 182, and provide for the levy of fees and rents for such permission;
