Legal Document View

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
[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Haryana - Subsection

Section 346(4) in Haryana Municipal Corporation Act, 1994

(4)The Government may either approve the plans without modifications or with such modifications as it may consider necessary or reject the plans with directions to the [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] to prepare fresh plans according to such directions.