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 2] [Entire Act] State of Haryana - Subsection Section 2(4) in The Haryana Municipal Common Lands (Regulation) Act, 1974 (4)lands used or reserved for the benefit of the community including streets, lanes, playgrounds, schools, drinking wells or ponds; and
