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 219] [Entire Act] State of Haryana - Subsection Section 219(2) in The Haryana Municipal Act, 1973 (2)If the building to be inspected is a stable for horses or a horse or shed for cows or other cattle, previous notice shall not be requisite before inspection.
