Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(2)Any proposal under sub-rule (1) shall be accompanied by a resolution of the municipality, a plan of the proposed site/building to be sold with a statement in Form A.