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 99] [Entire Act] State of Haryana - Subsection Section 99(5) in The Haryana Municipal Act, 1973 (5)The costs awarded under this section to the committee shall be recoverable by the committee as if they were arrears of a tax due from the appellant.
