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 45A] [Entire Act] State of Haryana - Subsection Section 45A(1) in Haryana Panchayati Raj Act, 1994 (1)No person shall erect or re-erect communication towers in a sabha area unless he has taken approval from the concerned authority and subject to such terms and conditions, as may be prescribed.
