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 323] [Entire Act] State of Haryana - Subsection Section 323(2) in Haryana Municipal Corporation Act, 1994 (2)When the Commissioner refuses to grant any licence, he shall record a brief statement of the reasons for such refusal.
