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 77] [Entire Act] State of Haryana - Subsection Section 77(4) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979 (4)In the event of the required connection having been sanctioned, it shall be made only through Officer authorised by the Authority.
