Legal Document View

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
[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Haryana - Subsection

Section 346(5) in Haryana Municipal Corporation Act, 1994

(5)The [Director] [Substituted 'Commissioner' by Haryana Act No. 12 of 2014, dated 1.4.2014.] shall cause to be published by notification the plans approved by Government under sub-section (4) for the purpose of inviting objections thereon.