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 10(2)] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(2)(e) in The Haryana Municipal Common Lands (Regulation) Act, 1974 (e)the manner and circumstances in which any land may be utilised, transferred, sold or otherwise disposed of;