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 0] [Entire Act] State of Haryana - Section Section 22 in Haryana Management of Municipal Properties and State Properties Rules, 2007 22. Relaxation of rules. - The State Government may for reasons to be recorded in writing relax all or any of the provisions of these rules in public interest.
