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 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Haryana New Mandi Townships Building Rules, 1967

(1)No notice under rule shall be considered to be valid until the information required under these rules has been furnished to the satisfaction of the Administrator or of any person authorised by him in this behalf. If the notice is not considered as valid, the application together with plans, shall be returned to the applicant for resubmission in accordance with the rules.