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 54] [Entire Act] State of Haryana - Subsection Section 54(4) in Faridabad Complex (Regulation and Development) Act, 1971 (4)The State Government may, after hearing the appeal, confirm, vary or reverse the order appealed from and may pass such order as it may deem fit.
