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 201] [Entire Act] State of Haryana - Subsection Section 201(2) in The Haryana Municipal Act, 1973 (2)Every person who intends to erect or re-erect any building shall give notice in writing to the committee of such intention.
