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 81] [Entire Act] State of Haryana - Subsection Section 81(5) in Haryana Municipal Corporation Election Rules, 1994 (5)When an election petition is allowed by the Tribunal to be withdrawn the file of the proceedings shall be forwarded to the Government for inFormation.
