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 254(2)] [Section 254] [Entire Act]

State of Haryana - Subsection

Section 254(2)(a) in Haryana Municipal Corporation Act, 1994

(a)that the building or work, or the use of the site for the building or work or any of the Particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of any bye-law made in this behalf or of any other law or of rule, bye-law or order made under such other law;