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 2] [Entire Act] State of Haryana - Subsection Section 2(6) in The Haryana Municipal Act, 1973 (6)["committee" or "municipal committee" except section 2A, means a Municipal Committee or Municipal Council constituted or deemed to have been constituted by or under this Act.] [Substituted vide Haryana Act No. 4 of 1996.]
