Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Haryana - Section

Section 20 in The Haryana Development and Regulation of Urban Areas Act, 1975

20. Revision.

- The Government may call for the record of any case pending before, or disposed of by, any subordinate authority, for the purpose of satisfying itself as to the legality or property of any proceedings or of any order made therein and may pass such order in relation thereto as it may think fit.