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] [Section 49] [Entire Act] State of Haryana - Subsection Section 49(2) in Faridabad Complex (Regulation and Development) Act, 1971 (2)No such notice order shall be liable to be called in question otherwise than by such appeal.
