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 229] [Entire Act] State of Haryana - Subsection Section 229(3) in The Haryana Municipal Act, 1973 (3)If the owner of any property has no place of abode or business within the municipality, every such notice addressed to him as such owner may be served on the occupier.
