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 1] [Section 263A] [Entire Act] State of Haryana - Subsection Section 263A(1) in Haryana Municipal Corporation Act, 1994 (1)The Commissioner may, at any time, before or after making an order under section 261 of 262 may order to seal the premises.
