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 4] [Section 408A(1)] [Section 408A] [Entire Act] State of Haryana - Subsection Section 408A(1)(b) in Haryana Municipal Corporation Act, 1994 (b)that any person is in unauthorized occupation of any premises/land or building/structure constructed thereon, of the Corporation,