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 74] [Entire Act] State of Haryana - Subsection Section 74(7) in The Haryana Municipal Act, 1973 (7)If the proposed tax falls under clause (xv) or sub-section) (1) of Section 70, the Deputy Commissioner shall submit the proposals and objections with his recommendation to the State Government.
