Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 67 in Haryana Municipal Building Bye-laws 1982

67. Repeal and savings.

- Any bye-law relating to the Building Bye-laws and applicable to any municipality immediately before the commencement of these bye-laws hereby repealed:Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provision of these bye-laws.