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 2] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(g) in Faridabad Complex (Regulation and Development) Act, 1971 (g)"erect or re-erect any building" has the same meaning as is assigned to this expression in [the Haryana Municipal Act, 1973] [Substituted by Haryana Act, 41 of 1973.]
