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 202] [Entire Act] State of Haryana - Subsection Section 202(2) in The Haryana Municipal Act, 1973 (2)Notwithstanding anything contained in Section 105, no person shall erect or re-erect any building in contravention of any bye-law made under sub- section (1).
