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 57(1)] [Section 57] [Entire Act] State of Haryana - Subsection Section 57(1)(a) in The Haryana Municipal Act, 1973 (a)firstly, such sum as may be required for the payment of any amounts falling due on any loan legally contracted by it;